- No person shall be eligible for appointment as a non-official member, if he-(a)is not a citizen of India; or(b)has not attained the age of 21 years; or(c)is of unsound mind and stands so declared by a competent court; or(d)is convicted and sentenced to imprisonment for an offence which in the opinion of the Government, involves moral turpitude; or(e)has been dismissed from the service of the Government for misconduct and has been declared to be disqualified for employment in public service; or(f)is adjudged insolvent.
