Section 14 in The Building And Other Construction Workers '(Regulation Of Employment And Conditions Of Service) Central Rules, 1998
14.
Disqualification for membership. - (1) A person shall be disqualified for being a member of the Central Advisory Committee-(i)if he is of unsound mind and stands so declared by a competent Court;(ii)if he is an undischarged insolvent; or(iii)if he has been convicted of an offence which, in the opinion of the Central Government, involves moral turpitude.(2)Where a question arises as to whether a disqualification has been incurred under sub-rule (1), the Central Government shall decide such question.
