Section 5 in The Gujarat Khadi and Village Industries Act, 2006
5. Disqualification of membership of Board.
- A person shall be disqualified for being appointed as, or for being, a member of the Board, if such person,-(a)is or is found to be a lunatic or a person of unsound mind and stands so declared by the competent court; or(b)is adjudged insolvent; or(c)has been convicted of an offence involving moral turpitude; or(d)has any financial interest in any subsisting contract made with or in any work being done by the Board, except as a share holder (other than a Director) in a company as defined in section 3 of the Companies Act, 1956 (1 of 1956):Provided that where he is a shareholder, he shall disclose to the State Government the nature and extent of shares held by him in such a company;(e)has any financial interest in any business dealing by the Board with any village industry; or(f)being an office bearer of a village industry is held responsible by the Board for any default in payment of its dues by village industry to the Board; or(g)holds any office of profit under the Board; or(h)has directly or indirectly, by himself or his partner or by a member of his family, any share or interest in any transaction of loan or money borrowed by any village from the Board; or(i)has directly or indirectly, by himself or his partner or by a member of his family, any share or interest in any work done by the order of the Board; or(j)has remained absent from three consecutive meetings of the Board without the leave of the Board.
