Section 7(1) in The Goa, Daman and Diu Labour Welfare Fund Act, 1986
(1)No person shall be appointed as a member of the Board if he-(a)is an officer or servant under the Board, or(b)is an undischarged insolvent; or(c)is found to be lunatic or becomes of unsound mind; or(d)is or has been convicted by a criminal court for any offence involving moral turpitude; or(e)is in arrears of any sum due to the Board.
