Section 9(1) in The Limited Liability Partnership Rules, 2009
(1)A person shall not be capable of being appointed as a designated partner of a limited liability partnership, if he-(a)has at any time within the preceding five years been adjudged insolvent; or(b)suspends, or has at any time within the preceding five years suspended payment to his creditors and has not at any time within the preceding five years made, a composition with them; or(c)has been convicted by a Court for any offence involving moral turpitude and sentenced in respect thereof to imprisonment for not less than six months; or(d)has been convicted by a Court for an offence involving section 30 of the Act.
