Section 5(2) in Pension Fund Regulatory and Development Authority (National Pension System Trust) Regulations, 2015
(2)No person shall be eligible to be appointed as a trustee of the Board of Trustees of the National Pension System Trust unless -(a)he or she is a citizen of India;(b)he or she is a person of ability, integrity and standing;(c)has not been found guilty of moral turpitude;(d)has not been convicted of any economic offence or violation of any securities laws;(e)suitably qualified, with sufficient education in law or finance or economics or accountancy or social welfare or administration with proven management skill, experience, capacity integrity and reputation;(f)any other qualifications or terms and conditions including age limit that may be specified by the Authority from time to time; and(g)has furnished particulars as specified in Schedule I.
