Section 6 — Disqualifications for being chosen as, or for being, a Director of a Corporation.

6. Disqualifications for being chosen as, or for being, a 1 [Director of a Corporation]. -- 2 [(1)] A person shall be disqualified for being chosen as, or for being, a 1 [Director of a Corporation[-- (a) if he is found to be a lunatic or a person of unsound mind; or (b) if he has been adjudged insolvent; or (c) if he has been convicted of an offence involving moral turpitude; or (d) 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 (e) 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 the 4 [Managing Director] of a Corporation for being chosen as, or for being, a 5 [Director] thereof.] 6 [(3) Nothing in clause (e) of sub-section (1) shall be deemed to disqualify,-- (a) any officer or other employee of the Government for being chosen as, or for being, a Director of a Corporation; (b) any officer or other employee of a Corporation for being chosen as, or for being, a Director of another Corporation.]

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