- A person shall be ineligible to be a member of the Commission, if he(a)is not a citizen of India;(b)is above 70 years of age;(c)is serving in any police, military or allied organization, or has so served in the twelve months preceding such appointment;(d)is employed as a public servant;(e)holds any elected office, including that of Member of Parliament or State Legislature or any local body;(f)is a member of, or is associated in any manner with, an organization declared as unlawful under an existing law;(g)is an office-bearer or a member of any political party;(h)has been convicted for any criminal offence involving moral turpitude or for an offence punishable with imprisonment of one year or more;(i)is facing prosecution for any offence mentioned in Sub-section (h) above and against whom charges have been framed by a court of law; or(j)is of unsound mind and has been so declared by a competent court
