(1)A person shall be disqualified for being appointed or for continuing as the Chairman or member of the Board, if he, -(a)holds any office or place of profit under the Board;(b)is of unsound mind;(c)is an undischarged insolvent;(d)has, directly or indirectly by himself or by any partner, any share or interest in any contract or employment with, by or on behalf of, the Board;(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; or(f)has been convicted of any offence involving moral turpitude.(g)[ in the opinion of the State Government - [Inserted by Haryana Act No. 8 of 1973.](i)has become incapable of acting; or(ii)is otherwise unfit to continue as a member.]
