Section 7 in The Orissa Panchayati Raj Finance Commission (Miscellaneous Provisions) Act, 1993
7. Disqualification for being a member.
- A person shall be disqualified for being appointed or for continuing as a member, if he-(a)is of unsound mind;(b)is an undischarged insolvent;(c)has been convicted of an offence involving moral turpitude; or(d)has such financial or other interest as is likely to affect prejudicially his functions as a member.
