- A person shall not be eligible to be a member of the Authority, if he-(a)is not a citizen of India;(b)is above 70 years of age;(c)[ omitted] [Omitted by C.G. Act No, 6 of 2008 (w.e.f. 9-4 2008).](d)is employed as a public servant;(e)is a Member of Parliament or the Legislature of State or a local body; or is an office-bearer of any political party or any organization connected with a political party;(f)has been convicted for any criminal offence involving moral turpitude or for an offence punishable with imprisonment of one year or more;(g)is facing prosecution for any offence mentioned in clause (1) above and against whom charges have been framed by a Court of law; or(h)is of unsound mind declared by a competent Court.
