Section 6 in Chennai Unified Metropolitan Transport Authority Rules, 2019
6. Disqualifications for membership.
- A member may be disqualified from membership, if he is found -(a)to have financial or other conflicts of interests that are likely to prejudicially affect his functioning as a member; or(b)to have directly or indirectly, by himself or by any partner, any share or interest in any subsisting contract made with, or for any work being done for the Authority; or(c)to have absented himself without leave of absence of the Authority for more than three consecutive meetings thereof without sufficient cause; or(d)to be of being unsound mind and stands so declared by a competent Court; or(e)to be an un-discharged insolvent; or(f)to have been convicted by a Court of any offence involving moral turpitude or otherwise and sentenced to imprisonment.
