Section 13 in The Compensatory Afforestation Fund Act, 2016
13. Disqualifications.—
A person shall be disqualified for being appointed as a member of the National Authority, executive committee of the National Authority, a State Authority, steering committee and executive committee of a State Authority, monitoring group, if he—(i)has been convicted and sentenced to imprisonment for an offence which, in the opinion of the Central Government, involves moral turpitude; or(ii)is an undischarged insolvent; or(iii)is of unsound mind and stands so declared by the competent court; or(iv)has been removed or dismissed from the service of the Government or organisation or undertaking owned by the Government; or(v)has, in the opinion of the Central Government, such financial or other interest in the National Authority or the concerned State Authority as is likely to affect the duties discharged by him of his function as a member.
