Section 5 in The Goa Industrial Development Act, 1965
5. Disqualification for [Director] [Substituted by Amendment Act 10 of 1991.].
- A person shall be disqualified for being nominated as a [Director] [Substituted by Amendment Act 10 of 1991.] of the Corporation, if he-(a)Is an employee of the Corporation, not being the [Managing Director] [Substituted by Amendment Act 10 of 1991.], or(b)Is of unsound mind, and stands so declared, by a competent court, or(c)Is an undischarged insolvent, or(d)Is convicted of an offence involving moral turpitude within a period of five years immediately before his being nominated as [Director] [Substituted by Amendment Act 10 of 1991.].
