14. Disqualification for being elected as a member.
(1)Subject to the provisions of this Act, a person shall be disqualified for being elected as a member of a Board if such person at the date of election-(a)is one who has been sentenced by any Court to imprisonment or whipping for an offence involving moral turpitude and punishable with imprisonment for a term exceeding six months or to transportation, such sentence not having been subsequently reversed or quashed, or to death, such sentence having been subsequently commuted or altered to transportation or imprisonment:Provided that on the expiry of such sentence, the disqualification incurred under this clause shall cease;(b)is of unsound mind, a deaf-mute or a leper;(c)holds any office or place of profit under Government or under the Board or under any local authority;(d)is an undischarged insolvent;(e)holds any judicial office with jurisdiction within the limits of the Board;(f)is employed as paid legal practitioner on behalf of the Board, or as legal practitioner against the Board;(g)having been a legal practitioner, has been dismissed or is under suspension by order of a competent court, the disqualification in the latter case being operative during the period of suspension;(h)subject to the provisions of sub-section (2) has directly or indirectly by himself or his partner or if he belongs to a joint Hindu family, by any member of such family, any share or interest in any contract (except as a shareholder other than a Director in a company) or has employment with, by or on behalf of the board;(i)has been dismissed from the service of the Government, Board or any local authority for misconduct and has been declared by a competent authority to be not eligible for further employment in public service;(j)having been nominated as a candidate for the Board or having acted as an election agent of any person so nominated has failed to lodge a return of election expenses within the time and in the manner prescribed unless five years have elapsed from the date by which it ought to have been lodged or the Government have removed the disqualification.(2)A person shall not be deemed to have incurred disqualification under clause (h) of sub-section (1) by reason only of his-(a)receiving a pension from the Board;(b)having any share or interest in;(i)any lease, sale, exchange or purchase of land 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)any Joint Stock Company or any Society registered or deemed to be registered under the [Hyderabad Co-operative Societies Act, 1952] [Repealed by Act No.7 of 1964.], which shall contract with or be employed by the President or executive officer on behalf of the Board;(v)the occasional sale to the President or Executive officer on behalf of the Board of any article in which he regularly trades of a value not exceeding in the aggregate in any one financial year one thousand rupees;(vi)the occasional letting out on hire to the Board or hiring from the Board of any article for an amount not exceeding in the aggregate in any one financial year, five hundred rupees;(c)occupying as a tenant for the purpose of residence any premises belonging to the Board.
