Section 7 in Tamil Nadu State Housing Board Act, 1961
7. Disqualifications for appointment as a member of the Board.
(1)A person shall be disqualified for being appointed as, and for being a member of the Board, if he-(a)has been convicted by a criminal court for an offence involving moral turpitude, unless such conviction has been set aside;(b)is an undischarged insolvent;(c)is of unsound mind;(d)is an officer or servant under the Board;(e)has directly or indirectly, by himself or by any partner, employer or employee, any share or interest in any contract or employment with, by or on behalf of, the Board; or(f)is a director or a secretary, manager or other officer of any incorporated company which has any share or interest in any contract or employment with, by or on behalf of, the Board.(2)A person shall not, however, be disqualified under clause (e) or clause (f) of sub-section (1) or be deemed to have any share or interest in any contract or employment within the meaning of those clauses, by reason only of his, or the incorporated company of which he is a director, secretary, manager or other officer, having a share or interest in-(i)any sale, purchase, lease or exchange immovable property or any agreement for the same;(ii)any agreement for the loan of money or any security for the payment of money only;(iii)any newspaper in which any advertisement relating to the affairs of the Board is inserted;(iv)the occasional sale to the Board, to a value not exceeding two thousand rupees in any one year, of any article in which he or the incorporated company regularly trades.(3)A person shall not also be disqualified under clause (e) or clause (f) of sub-section (1) or be deemed to have any share or interest in any incorporated company which has any share or interest in any contract or employment with, by or on behalf of, the Board, by reason only of his being a shareholder of such company:Provided that such person discloses to the Government the nature and extent of the shares held by him.Explanation. - For the purposes of clause (d) of sub-section (1), the Chairman shall not be deemed to be an officer or servant under the Board.
