- A person shall be disqualified for being nominated or elected as a member of the Council, if :(a)he has been convicted of any offence involving moral turpitude;(b)he is an un-discharged insolvent;(c)he has been adjudged by a competent court to be of unsound mind;(d)he is an employee of the Council;(e)he has directly or indirectly any share or interest in any contract with, by or on behalf of the Council;(f)he has been dismissed from the service of the Central Government or a State Government or a local authority on a charge of gross misconduct for an offence involving moral turpitude;(g)he is a person under the age of 25 years.
