Section 173(8) in Karnataka Municipalities Act, 1964
(8)A person, other than a person who is an ex-officio member, shall be disqualified for being chosen as, or for being, a member of an Improvement Board, if he,-(a)holds any office of profit under the Board or the Municipal council or the Government; or(b)is of unsound mind and stands so declared by a competent court; or(c)is an undischarged insolvent or has applied for being adjudged insolvent; or(d)has been convicted of an offence, which involves, in the opinion of the Government, moral turpitude; or(e)has directly or indirectly by himself, by his wife or son or any other near relative dependent on him, or by any partner, any share or interest in any subsisting contract or employment with, by, or on behalf of, the Improvement Board; or(f)is a secretary or manager or other salaried officer of any body corporate which has any share or interest in any contract or employment with, by or on behalf of, the Improvement Board: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 with, by, or on behalf of, the Improvement Board, by reason only of his being a share-holder of a body corporate which has entered into any contract with the Board, if he has disclosed to the Government the nature and extent of the share held by him from time to time.
