Section 50I(1) in The Mumbai Municipal Corporation Act, 1888
(1)A person shall not be eligible for appointment as a member of the Education Committee,-(a)if he is directly or indirectly interested in any immovable property on or in which any municipal school or office is located or in any institution or school which receives donation or grant-in-aid from the Corporation; or(b)if, not being a councillor he would have been disqualified for being elected a councillor under section 16.Explanation. - A person shall be deemed to be interested within the meaning of clause (a) of this sub-section, if he derives or has been promised directly or indirectly, any pecuniary gain from or in respect of such property Institution or school, whether by way of a price or rent or premium or other thing of value whether of the like nature or not.
