(4)The Chairperson or a Member shall not be,-(a)a Member of Parliament or a Member of the Legislative Assembly of any State or Union territory;(b)a person convicted of any offence;(c)a person of less than forty-five years of age, on the date of assuming office as Chairperson or Member, as the case may be;(d)a Member of any Panchayat or Municipality;(e)a person who has been removed or dismissed from service of the Union or a State and;(f)a person holding any office of trust or profit (other than his office as the Chairperson or a Member) or be connected with any political party or carry on any business or practice any profession.
