Section 6 in The U.P. Go-Seva Ayog Adhiniyam, 1999
6. Disqualifications for being non-official member.
- A person shall be disqualified for being nominated as, and for being a non-official member, if he-(a)holds any office of profit under the Ayog;(b)is of unsound mind and stands so declared by a competent court; or(c)is an undischarged insolvent; or(d)has directly or indirectly by himself or by any member of his family or by any partner, employer or employee acquired any interest whether pecuniary or of any other nature, in any contract or employment with, by or on behalf of, the Ayog; or(e)is a Director or a Secretary or a member or other salaried officer of any corporate body or any cooperative society, which has any share or interest in any contract or employment with, by or on behalf of the Ayog; or(f)has been convicted of an offence involving moral turpitude :Provided that a person shall not be disqualified under clause (a) by reason only of his being a member and receiving any allowance under sub-section (2) of Section 5.
