Section 5(1) in THE MAJOR PORT AUTHORITIES ACT, 2021
(1)A person shall not be eligible for appointment or to continue as a Chairperson,Deputy Chairperson or Member of the Board, if—(a)he has been adjudged as an insolvent;(b)he has become physically or mentally incapable of acting as such Chairperson, Deputy Chairperson or Member;(c)he has been convicted of an offence, involving moral turpitude;(d)he holds an office of profit;(e)he has made a false declaration under sub-section (4) of section 4;(f)he has been removed or dismissed from the service of a Major Port Authority, Government or a body corporate owned or controlled by the Central Government or the State Government; or(g)an order disqualifying him for appointment as a Chairperson, Deputy Chairperson or Member has been passed by a court or tribunal and such order is in force.
