(2)A person shall be disqualified to be appointed as the chairperson or a member of a Board or be removed by the State Authority, if he-(a)has been convicted and sentenced to imprisonment for an offence which involves moral turpitude; or(b)is adjudged as an insolvent; or(c)has been removed or dismissed from the service of the Government or a body corporate owned or controlled by the Government; or(d)has such financial or other interest as is likely to prejudice the discharge of his functions as a member; or(e)has such other disqualifications as may be prescribed by the Central Government.
