Section 12 in The Orissa Building and Others Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2002
12. Disqualification of Membership.
- A person shall be disqualified for being appointed and for being a member of the Committee, if, in the opinion of the Government,(i)he is of unsound mind and stands so declared by a competent Court, or(ii)he is an un-discharged insolvent; or(iii)he has been or is convicted of an offence which, in the opinion of the Government involves moral turpitude.
