Section 8 in The Maharashtra State Council of Examinations Act, 1998
8. Disqualification of Chairperson or members of Council.
- A person shall be disqualified for being appointed or nominated as, or for continuing as, a Chairperson or a member of the State Council or any Regional Council or any committee appointed under this Act,-(a)if such person directly or indirectly, by own self or one's partner,-(i)has or had any share or interest in any text-book published, or;(ii)has any share or interest in any work done by order of, or any contract entered into on behalf of the Council:Provided that, a person who had any share or interest in any textbook referred to in sub-clause (i) shall not be deemed to have incurred the disqualification under that sub-clause, if five years have elapsed from the date of publication of such book;(b)if an order for removal from office has been made against such person under sub-section (1) or sub-section (2) of section 15;Explanation. - For the purpose of sub-clause (i) of clause (a)-(A)the publication of a text-book shall include its republication;(B)a person shall be deemed to have incurred disqualification by reason of his having any share or interest in the business of the publisher of such textbook.
