Section 9 in The Gujarat Backward Classes Development Corporation Act, 1985
9. Disqualifications for office of director.
- A person shall be disqualified for being nominated as, and for being director, if he-(a)is, or at any time has been, adjudicated insolvent or has suspended payment of his debts or has compounded with his creditors; or(b)is of unsound mind and stands so declared by a competent Court; or(c)is, or has been, convicted of any offence which in the opinion of the State Government involves moral turpitude or convicted under Protection of Civil Rights Act, 1955 (XXII of 1955); or(d)is, or has been, removed or dismissed from the service of any State Government or the Central Government or a Corporation owned or controlled by any State Government or the Central Government.
