Section 3(1) in The Delhi Development Authority Rules, 1958
(1)A person shall be disqualified for being chosen as, or for being, member of the Authority or the Advisory Council -(a)if he is of unsound mind and stands so declared by a competent court;(b)if he is an undischarged insolvent;(c)if he is not a citizen of India, or has voluntarily acquired the citizenship of a foreign State, or is under any acknowledgement of allegiance or adherence to a foreign State;(d)if he is a licensed architect, draftsman, engineer, plumber, surveyor or town planner or is a partner or employee of a firm of which any such licensed person is also a partner;(e)if he is interested, directly or indirectly, in any business of development of land in Delhi;(f)if he is interested in any subsisting contract made with, or any work being done for, the Authority except as a shareholder (other than a director) in an incorporated company or as a member of a co-operative society;(g)if he is retained or employed in any professional capacity either personally or in the name of a firm of which he is a partner or with which he is engaged in a professional capacity, in connection with any cause or proceeding in which the Authority is interested or concerned;(h)if he having held any office under the Government, has been dismissed for corruption or disloyalty to the State unless a period of four years has elapsed since his dismissal or the disqualification has been removed by the Central Government.(i)if he fails to pay any arrear of any kind due by him, otherwise than as an agent, receiver, trustee or an executor, to the Authority within three months after a notice in this behalf has been served upon him.
