Section 5 in The Goa Education Development Corporation Act, 2003
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 his being nominated as a director.
