22. Grounds of ineligibility for Independent Members.
- No person shall be appointed as an Independent Member of the State Police Board if he-(1)is no a citizen of India ; or(2)has been convicted by a court of law or against whom charges of criminal offence have been framed in a court of law ; or(3)has been dismissed or removed from service or compulsorily retired on the grounds of corruption or misconduct ; or(4)holds an elected office, including that of Member of parliament or State Legislature or a local body, or is an office-bearer of any political party or any organization directly connected with a political party ; or(5)is of unsound mind.
