Section 260(1) in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009
(1)A person shall be disqualified for being nominated and for being a member of the Board -(i)if he is of unsound mind and stands so declared by a competent Court, or(ii)if he is an undischarged insolvent; or(iii)if he has been or is convicted of an offence, which in the opinion of the State Government, involves moral turpitude.
