(5)The disqualifications above referred to shall be the following:--(a)that the person is a minor;(b)that he is found to be of unsound mind by a Court of competent jurisdiction;(c)that he has been found guilty of criminal misappropriation or criminal breach of trust or cheating or forgery or an abetment of or attempt to commit any such offence by a Court of competent jurisdiction:Provided that, Where at least five years have elapsed since the completion of the sentence imposed on any person in respect of any such offence, the Authority shall ordinarily declare in respect of such person that hi s conviction shall cease to operate as a disqualification under this clause;(d)that in the course of any judicial proceeding relating to any policy of insurance of the winding up of an insurance company or in the course of an investigation of the affairs of an insurer it has been found that he has been guilty of or has knowingly participated in or connived at any fraud dishonestly or misrepresentation against an insurer or an insured;(e)that he does not possess the requisite qualifications and practical training for a period not exceeding twelve months, as may be specified by the regulations made by the Authority in this behalf;(f)that he has not passed such examinations as may be specified by the regulations made by the Authority in this behalf;(g)that he violates the code of conduct as may be specified by the regulations made by the Authority.
