Section 6 in Haryana District Mineral Foundation Trust Rules, 2016
6. Disqualification for membership of office.
- A person shall be disqualified for being appointed as and for being a member if he/she;(a)Has been convicted and sentenced to imprisonment for an offence which in the opinion of the State Government involves moral turpitude;(b)Is of unsound mind and stands so declared by a Competent Court;(c)Is an undischarged insolvent;(d)Has been removed or dismissed from service of the Central Government or a State Government or a body or corporation owned or controlled by the Central Government or a State Government;(e)Has directly or indirectly by himself or as partner, has any private share or private interest in any work done by the order of the Foundation or in any contract or employment with or under or by or on behalf of the Foundation; or(f)Is employed as a paid legal practitioner on behalf of the Foundation or accepts employment as legal practitioner against the Foundation: Provided that no person shall 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 a share or interest in any newspaper in which any advertisement relating to the affairs of the Foundation is inserted.
