Section 7 in Delhi Co-Operative Tribunal Rules, 2006
7. Disqualification.
- A person shall be disqualified for appointment as Chairman or member of the Tribunal, if he-(a)has been convicted and sentenced to imprisonment for an offence which, in the opinion of the 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 government or a body corporate owned or controlled by government; or(e)has, in the opinion of the Government, such financial or other interest, as is likely to affect prejudicially the discharge by him of his functions as a Chairman or as a member of the Tribunal, as the case may be; or(f)is medically unfit.
