Section 10(8) in The Employees' State Insurance (General) Regulations, 1950
(8)A member shall be disqualified for being nominated or for being a member of the Regional Board-(i) if he is declared to be of unsound mind by a competent court; or(ii)if he is an undischarged insolvent; or(iii)if before or after the commencement of the Regulations he has been convicted of an offence involving moral turpitude.
