10. Disqualifications of Directors and members of Local Boards.—
(1)No person may be a Director or a member of a Local Board who—(a)is a salaried Government official, or(b)is, or at any time has been, adjudicated an insolvent, or has suspended payment or has compounded with his creditors, or(c)is found lunatic or becomes of unsound mind, or(d)is an officer or employee of any bank, or(e)is a Director of banking company within the meaning of clause (c) of section 5 of the Banking Regulation Act, 1949 (10 of 1949), or of a co-operative bank.(2)No two persons who are partners of the same mercantile firm, or are Directors of the same private company, or one of whom is the general agent of or holds a power of procuration from the other, or from a mercantile firm of which the other is a partner, may be Directors or members of the same Local Board at the same time.(3)Nothing in clause (a), clause (d) or clause (e) of sub-section (l) shall apply to the Governor, or to a Deputy Governor or to the Director nominated under clause (d) of sub-section (1) of section 8.
