The Industrial Finance Corporation Act, 1948
12. Disqualification.
No person shall be a Director who--
- 1*[except in the case of 2*[the Chairman [3*or the
Managing Director], is a salaried official of the<
Corporation; or]
- is, or at any time has been,
adjudicated insolvent or has suspended payment 4*[of his debts] or has
compounded with his creditors; or
- is found to be a lunatic or
becomes of unsound mind; or
- is or has been convicted of
any offence involving moral turpitude.