Section 8 — Disqualification for office of director.
The Food Corporations Act, 1964
A person shall be disqualified for being appointed as, and for being, a director of the Corporation-- (a) if he is, or at any time has been, adjudicated insolvent or has suspended payment of his debts or has compounded with his creditors; or (b) if he is of unsound mind and stands so declared by a competent court; or (c) if he is or has been convicted of any offence which in the opinion of the Central Government involves moral turpitude; or (d) if he has been removed or dismissed from the service of the Government or a corporation owned or controlled by the Government; or (e) except in the case of the Chairman or the managing director, if he is a salaried official of the Food Corporation of India or a State Food Corporation.Open in Lexace · Ask the AI about this section