Section 46 in M.P. Rights of Persons with Disabilities Rules, 2017
46. Disqualifications for Commissioner, disability.
- Any such person shall not be eligible for the post of Commissioner, disabled person if he is -(a)a bankrupt or at any time he has been declared as benchmark, or(b)a person of unsound mind and the same has been declared by the competent Court, or(c)a person, who in the opinion of the State Government has been declared accused for any crime against the moral values, or(d)a person who has been found accused for any crime or declared accused, or(e)a person who has misused the power and was found accused and in the opinion of the Government as a State Commissioner, disability his service may be contrary to the public interest, or(f)a person who has completed two tenures as Commissioner, disability.
