Section 50I in The Mumbai Municipal Corporation Act, 1888
50I. Disqualifications of members of Education Committee.
(1)A person shall not be eligible for appointment as a member of the Education Committee,-(a)if he is directly or indirectly interested in any immovable property on or in which any municipal school or office is located or in any institution or school which receives donation or grant-in-aid from the Corporation; or(b)if, not being a councillor he would have been disqualified for being elected a councillor under section 16.Explanation. - A person shall be deemed to be interested within the meaning of clause (a) of this sub-section, if he derives or has been promised directly or indirectly, any pecuniary gain from or in respect of such property Institution or school, whether by way of a price or rent or premium or other thing of value whether of the like nature or not.(2)If any person having beer, appointed a member of the Education Committee,-(a)becomes subject to any of the dis-qualifications mentioned in sub-section (1);(b)absents himself during six successive meetings of the Committee, except from temporary illness or other cause to be approved by the Committee; or(c)absents himself from or is unable to attend the meetings of the Committee during eight successive months from any cause whatsoever, he shall cease to be a member of the Committee and his office shall thereupon become vacant.
