Section 5 in The Finance Commission (Miscellaneous Provisions) Act, 1951
5. Disqualifications for being a member of the 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 undischarged 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.
