Section 4(1) in Karnataka Urban Development Authorities Act, 1987
(1)No person shall be appointed as or continued to be a member who,-(a)has been convicted and sentenced to imprisonment for an offence which in the opinion of the Government involves moral turpitude ; or(b)is of unsound mind and stands so declared by the competent court ; or(c)is an undischarged insolvent ; or(d)has been removed or disqualified from the service of the Central Government or a State Government or a corporation owned or controlled by the Central Government or a State Government ; or(e)has directly or indirectly by himself or his partner any share or interest in any work done by the order of the Authority or in any contract or employment with or under or by or on behalf of the Authority;(f)being an elected member ceases to be a councillor of the local authority ; or(g)is employed as paid legal practitioner on behalf of the Authority or accepts employment as legal practitioner against the Authority.
