Section 10 in The Minimum Wages (Central) Rules, 1950
10. Disqualification
.-(1) A person shall be disqualified for being nominated as, and for being a member of the Committee, Advisory Committee or the Board, as the case may be,-(i)if he is declared to be of unsound mind by a competent Court; or(ii)if he is an undischarged insolvent; or(iii)if before or after the commencement of the Act, he has been convicted of an offence involving moral turpitude.(2)If any question arises whether a disqualification has been incurred under sub-rule (1), the decision of the Central Government thereon shall be final.
