32. Grounds of ineligibility for Independent Members.—
No person shall be appointed as an independent Member of the State Police Board if he—(a)is not a citizen of India; or(b)has been convicted by a court of law or charges have been framed against him/her by a Court of law; or(c)has been dismissed or removed from service or compulsorily retired on the grounds of corruption or misconduct; or(d)holds an elected political office, which includes a Member of Parliament or State Legislature or a local body, or is an office-bearer of any political party or any organization, connected with any political party; or(e)is of unsound mind.
