Section 9 in Jammu and Kashmir Compensatory Afforestation Fund Rules, 2018
9. Disqualification.
- A person shall be disqualified for being appointed as a member of the State Authority steering committee and executive committee of a State Authority, monitoring group, if he-i. has been convicted and sentenced to imprisonment for an offence which in the opinion of the Government, involves moral turpitude ; orii. is an undischarged insolvent ; oriii. is of unsound mind and stands so declared by the competent court ; oriv. has been removed or dismissed from the service of the Government or organization or undertaking owned by the Government ; orv. has, in the opinion of the Government, such financial or other interest in the state Authority as is likely to affect the duties discharged by him of his function as a member.
