Section 3 in Rajasthan River Basin and Water Resources Planning Rules, 2015
3. Disqualification for the Chairperson and the Members.
- A person shall be disqualified for being chosen as, and for being, the Chairperson of the Authority, or the nominated Member of the Council or the Authority, as the case maybe, if he, -(i)has been adjudged insolvent,(ii)has been convicted of an offence which, in the opinion of the Government involves moral turpitude,(iii)has become physically or mentally incapable of acting as Chairperson or Member,(iv)has acquired such financial or other interest as is likely to affect pre-judicially his function as the Member of the Council, or the Chairperson or Member of the Authority, or(v)has so abused his position as to render his continuance in office prejudicial to the public interest.
