23. Disqualification for appointment as Independent Member.
- A person shall not be eligible to be appointed as an Independent Member of the Commission if he-(a)is not a citizen of India;(b)has been convicted by the court or against whom charges of an offence involving moral turpitude have been framed by the court;(c)has been dismissed, removed or compulsorily retired from any public service;(d)has been declared insolvent by the court;(e)is of unsound mind; or(f)is or has been a Member of Parliament or the Legislature of a State or a local body; or is or has been an office-bearer of any political party or any organisation connected with a political party; or is or has been a member of any political party or any organisation affiliated to a political party.
