Section 14(3) in Andhra Pradesh Farmers Management of Irrigation Systems Act, 1997
(3)A person shall be disqualified for being chosen as [***] [Omitted 'a Chairman or Vice-Chairman or President or Vice-President or' by Act No. 4 of 2018, dated 2.1.2018.] a member of [any of] [Inserted by Act No. 4 of 2018, dated 2.1.2018.] the Managing Committee if on the date fixed for [formation] [Substituted 'scrutiny of nominations for election, or on the date of nomination he' by Act No. 4 of 2018, dated 2.1.2018.] is, -(a)of unsound mind and stands so declared by a Competent Court;(b)an applicant to be adjudicated as an insolvent or an undischarged insolvent; or(c)a defaulter of land revenue or water tax or charges payable either to the Government or to the Farmers' Organisation.(d)interested in a subsisting contract made with, or any work being done for, the Gram Panchayat, Mandal Parishad, Zilla Parishad or any State or Central Government or the Farmers Organisation :Provided that a person shall not be deemed to have any interest in such contract or work by reason only of his having share or interest in(i)a company as a mere share-holder but not as a director;(ii)any lease, sale or purchase of immovable property or any agreement for the same; or(iii)any agreement for the loan of money or any security for the payment of money only; or(iv)any newspaper in which any advertisement relating to the affairs of the Farmers' Organisation is inserted.Explanation. - For the removal of doubts it is hereby declared that where a contract is fully performed it shall not be deemed to be subsisting merely on the ground that the Gram Panchayat, Mandal Parishad, Zilla Parishad, the Farmers' Organisation, the State or Central Government has not performed its part of the contractual obligations.
