(1)No person shall be chosen as, or continue to be, a member of a Social Security Organisation, or any Committee thereof who,-(a)is or at any time has been adjudged an insolvent; or(b)is found to be a lunatic or becomes of unsound mind; or(c)is or has been convicted of any offence involving moral turpitude; or(d)is an employer in an establishment and has defaulted in the payment of any dues under this Code; or(e)is a member of a Social Security Organisation being a member of the Parliament or a member of a State Legislative Assembly, when he ceases to be such member of the Parliament or State Legislative Assembly, as the case may be; or(f)is a member of Social Security Organisation being a member of the Parliament or a member of a State Legislative Assembly, and he becomes a-(i)Minister of Central or State Government; or(ii)Speaker or Deputy Speaker of House of the People or a State Legislative Assembly; or(iii)Deputy Chairman of the Council of States.Explanation 1. - If any question arises whether any person is disqualified under clause (d), it shall be referred to the appropriate Government and the decision of the appropriate Government on any such question shall be final.Explanation 2. - Clause (f) shall not apply in case of persons who are members of the Social Security Organisation ex officio, by virtue of being a Minister.
