Section 6(1) in Assam State Housing Board Act, 1972
(1)A person shall be disqualified for being appointed or continuing as the Chairman [Vice-Chairman] [Inserted by Assam Act No. 5 of 2018, dated 16.3.2018.] or member of the Board, if he-(a)Holds any office of profit under the Board,(b)Is of unsound mind,(c)In an uncertificated bankrupt or an undischarged insolvent.(d)Has directly or indirectly by himself or by any partner, any share or interest in any contract-with, by or on behalf of the Board, or(e)Is a Director or a Secretary, Manager or other salaried officer of any incorporated company which has any share or interest in any contract with, by or on behalf of the Board, or(f)Has been or is convicted of any offence involving moral turpitude.
