Section 15 in Andhra Pradesh Societies Registration Act, 2001
15. Disqualification of members of the Committee:
- A person shall be disqualified for appointment as a member of the Committee of a society under this Act if, on the date of such appointment, he is,(a)not a major;(b)of unsound mind and stands so declared by a competent Court;(c)an applicant to be adjudicated as an insolvent or is an undischarged insolvent;(d)convicted of an offence involving moral turpitude or sentenced by a criminal court to a fine of not less than rupees one thousand or to imprisonment for a period of not less than six months; and(e)disqualified for such appointment by an order of a Court.
