247. Disqualifications for being a member of the Finance Commission.
- A person shall be disqualified for being appointed as, or for being a member of the Commission,-(a)if he is of unsound mind;(b)if he is an un-discharged insolvent;(c)if he has been convicted of an offence involving moral turpitude;(d)if he has such financial or other interest as is likely to affect prejudicially his functions as a member of the Commission.
