Section 5 in The Limited Liability Partnership Act, 2008
5. Partners. -
Any individual or body corporate may be a partner in a limited liability partnership:Provided that an individual shall not be capable of becoming a partner of a limited liability partnership, if-(a)he has been found to be of unsound mind by a Court of competent jurisdiction and the finding is in force;(b)he is an undischarged insolvent; or(c)he has applied to be adjudicated as an insolvent and his application is pending.
