Section 4 in Karnataka Ground Water (Regulation and Control of Development and Management) Act, 2011
4. Disqualification for the members of the authority.
- A person shall be disqualified for being nominated as, and for being a non-official member of the Authority if such member,-(a)has been convicted and sentenced to imprisonment for an offence which, in the opinion of the Government involves moral turpitude; or(b)is of unsound mind and is so declared by a competent court;(c)is an un-discharged insolvent; or(d)has been removed or dismissed from the service of the Central Government or the Government or a Corporation owned or controlled by the Central Government or the Government or from the membership of the Authority; or(e)has directly or indirectly, by himself or his partner, any share or interest in any work done by the order of the Authority or in any contract or employment with, or under, or by, or on behalf of the Authority; or(f)is employed as legal practitioner on behalf of the Authority or accepts employment as a legal practitioner against the Authority;Provided that a person shall not be disqualified under clause (e) or be deemed to have any share or interest in any contract or employment within the meaning of the said clause by reason only of his having share or interest in a newspaper in which any advertisement relating to the affairs of the Authority is inserted.
