Section 9(1) in The Calcutta Improvement Act, 1911
(1)A person shall be disqualified for being appointed or elected a Trustee if he -(a)has been sentenced by any Court for any non-bailable offence, such sentence not having been subsequently reversed or quashed, and such person's disqualification on account of such sentence not having been removed by an order which the [State Government] [Words substituted by the Adaptation of Laws Order, 1950.] is hereby empowered to make, if it thinks fit, in this behalf; or(b)is an undischarged insolvent; or(c)holds any office or place of profit under the Board; or(d)has, directly or indirectly, by himself, or by any partner, employer or employee, any share or interest in any contract or employment with, by, or on behalf of, the Board; or(e)is a director, or a secretary, manager or other salaried officer, of any incorporated company which has any share or interest in any contract or employment with, by, or on behalf of, the Board.
