Section 8 in The Punjab School Education Board Act, 1969
8. Disqualifications.
(1)A person shall be disqualified for being appointed or nominated or for continuing as a member, if he directly or indirectly, whether by himself or by his partner or by any person or body of persons in trust for him or for his benefit or on his account, has or had any share or interest in -(a)any book published for use in an institution;(b)a firm engaged in printing, publishing or preparation of any book meant for use in an institution;(c)a contract with the Board :Provided that the disqualification referred to in clause (a) shall cease after the expiry of a period of ten years of the date on which the book in question was published.(2)If any question, dispute or doubt arises as to whether or not any person is eligible for membership of the Board or has incurred any disqualification, whether before or after becoming a member, it shall be determined by the State Government, whose decision shall be final.
