Section 5 in Goa Waste Management Corporation Act, 2016
5. Disqualification for being Director.
- A person shall be disqualified for being nominated as a Director of the Corporation, if he-(a)is an employee of the Corporation, not being the Managing Director; or(b)is of unsound mind, and stands so declared, by a competent Court; or(c)is an undischarged insolvent; or(d)is convicted of an offence involving moral turpitude within a period of five years immediately before he being nominated as a Director.
