The Khadi and Industries Commission Act, 1956
6. Disqualifications for membership
of the Commission.
A person shall be disqualified for
being appointed as, and for being, a member of the Commission—
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if he is, or is found to be a lunatic
or a person of unsound mind; or
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if he has been adjudged insolvent; or
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if he has been convicted of an
offence involving moral turpitude; or
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if he has any financial interest in
any subsisting contract made with or in any work being done by the Commission,
except as a shareholder (other than a Director), in a company as defined in
section 3 of the Companies Act, 1956 (1 of 1956):
Provided that where he is a
shareholder, he shall disclose to the Central Government, the nature and extent
of shares held by him in such a company; or
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if he has any financial interest in
any business undertaking dealing with or any other village industry specified or
deemed to be specified in the Schedule to the Act
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