(2)A person shall be disqualified for being appointed as member, if he,(a)has directly or indirectly associated himself with any Anti Social or Anti National group or body;(b)has been convicted and sentenced to imprisonment for an offence which, in the opinion of the State Government, involves moral turpitude; or(c)is an undischarged insolvent; or(d)is of unsound mind and stands so declared by a competent court;(e)has such other disqualifications as may be prescribed.
