Section 4(1) in Bihar Regional Development Authority Act, 1974
(1)A person shall be disqualified for being appointed as and for being a member of the Authority if he-(a)has been convicted by a Criminal Court for offence involving moral turpitude, unless such conviction has been set aside;(b)is an applicant to be adjudicated a bankrupt or insolvent, or is an un-certificated bankrupt or undischarged insolvent;(c)has, directly or indirectly, by himself or by any partner, employer or employee any share or interest, any contract or employment with, by or on behalf of the Authority;(d)is a director, or a secretary, or a 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 Authority : or(e)is of unsound mind.
