20. Disqualification for office of member of board of directors.
A person shall be disqualified for being appointed as, and for being, a member of the board of directors of a State Food Corporation--(a)if he is, or at any time has been, adjudicated insolvent or has suspended payment of his debts or has compounded with his creditors; or(b)if he is of unsound mind and stands so declared by a competent court; or(c)if he is or has been convicted of any offence which in the opinion of the Central Government involves moral turpitude; or(d)if he has been removed or dismissed from the service of the Government or a corporation owned or controlled by the Government; or(e)except in the case of the Chairman or the General Manager, if he is a salaried official of the Food Corporation of Indian or a State Food Corporation.
