Section 14(1) in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009
(1)A person shall be disqualified for being a member of the State Advisory Committee -(i)if he is of unsound mind and stands so declared by a Competent Court;(ii)if he is an un-discharged insolvent; or(iii)if he has been convicted of an offence which, in the opinion of the State Government, involves moral turpitude.
