Section 41(6) in The Rights of Persons with Disabilities Rules, 2017
(6)No person shall be nominated under clause (e) of sub-rule (1) as a member of the governing body if he -(a)is, or has been, convicted of an offence, which in the opinion of the Central Government, involves moral turpitude; or(b)is, or at any time has been, adjudicated as an insolvent.
