4. Disqualification .-A person shall be disqualified for being appointed as a member or shall be removed from membership by the State Government, if he,-
(a)has been convicted and sentenced to imprisonment for an offence which in the opinion of the State Government involves moral turpitude; or(b)is an undischarged insolvent; or(c)is of unsound mind and stands so declared by a competent Court; or(d)has been removed or dismissed from the service of the Government or a body corporate owned or controlled by the Government.
