Section 6 in Tamil Nadu Khadi and Village Industries Board Rules, 1960
6. Disqualification for appointment as Secretary.
- When a person who is neither a member nor an officer of the Government is appointed as Secretary, the disqualifications specified in rule 4(2) and rule 5(1), (a) and (b) and the procedure prescribed in rule 5(3) shall mutatis mutandis apply to such a person.
