Section 5 in The U.P. Water Management And Regulatory Commission Act, 2008
5. Disqualification for being the Chairperson or a Member. -
A person shall be disqualified for appointment as the Chairperson or a Member, if he :-(a)has been adjudged as insolvent; or(b)has become physically or mentally incapable of acting; or(c)has been convicted and sentenced to imprisonment for any offence involving moral turpitude; or(d)has acquired such financial or other interest as is likely to affect his functions as the Chairperson or a Member; or(e)has so abused his position as to render his continuance in office prejudicial to the public interest; or(f)is a Member of Parliament, or of any State Legislature or any local authority or is a candidate for election thereto; or(g)is an active member of a political party or holds a post therein.
