The Road Transport Corporations Act, 1950
6. Disqualification for being chosen as, or for being, a member of a Corporation.
- A person shall be disqualified for being chosen as, or for being, a 2[Director of a Corporation]
- if he is found to be a lunatic or a person of unsound mind; or
- if he has been adjudged insolvent; or
- if he has been convicted of an offence involving moral turpitude ; or
- if he has, directly or indirectly, any interest in any subsisting contract made with, or in any work being done for, the Corporation except as a shareholder (other than a director) in an incorporated company, provided that where he is a shareholder he shall disclose to the State Government the nature and extent of shares held by him in such company ; or
- if he has any financial interest in any other road transport undertaking. 3[(2) Nothing in clause (d) of sub-section (1) shall be deemed to disqualify 2[Managing Director] of a Corporation for being chosen as, or for being, a 2[Director] thereof.]
- Nothing In clause (e) of sub-section (1) shall be deemed to disqualify,-
- any officer or other employee of the Government for being chosen as, or for being, a Director of a Corporation;
- any officer or other employee of a Corporation for being chosen as, or for being, a Director of another Corporation.]
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