- A person shall be disqualified for being appointed as a member if he-(a)has been convicted and sentenced to imprisonment for an offence which, in the opinion of the State Government, involves moral turpitude; or(b)is an undischarged insolvent; or(c)is of unsound mind and stands so declared by a competent court; or(d)has been removed or dismissed from the service of the State Government or a Corporation owned or controlled by the State Government; or(e)has, in the opinion of the State Government, such financial or other interest in the Authority as is likely to affect pre-judicially the discharge by him of his functions as a member.
