Section 5 in M.P. Adhivakta Kalyan Nidhi Adhiniyam, 1982
5. Disqualification for being a member of Trustee Committee.
- A person shall be disqualified for being nominated or appointed as, and for being a member of, the Trustee Committee if he-(a)becomes of unsound mind; or(b)is adjudged insolvent; or(c)is absent without leave of the Trustee Committee for more than three consecutive meetings of the Trustee Committee; or(d)is a defaulter to the fund (in case he is a member of the fund) or has committed breach of trust; or(e)is convicted by a criminal Court for an offence involving moral turpitude or an economic offence unless such conviction has been set aside.
