Section 11 in The Industrial Reconstruction Bank Of India Act, 1984
11. Disqualifications of membership of the Board.
-No person shall be qualified to be a member of the Board if--(a)he has been removed or dismissed from service of-- , or(i)Government, or(ii)Reserve Bank, State Bank or any other bank, or(iii)any public financial institution or State financial corporation, or(iv)any other corporation owned or controlled by Government, on a charge of corruption or bribery; or(b)he is, or at any time has been, adjudicated an insolvent or has suspended payment of his debts or has compounded with his creditors; or(c)he is a lunatic and stands so declared by a competent court; or(d)he is or has been convicted of any offence, which, in the opinion of the Central Government, involves moral turpitude.
