Section 12 in The Rajasthan Public Trust Rules, 1962
12. Disqualifications for members of the Board and the Regional Advisory Committees.
A person shall be disqualified for appointment as or for being a member of the Board or Committee, If he(a)is less than twenty-one years of age, or(b)is convicted by a criminal court of any offence involving moral turpitude, or (c) is of unsound mind and is so declared by a competent court, or(d)is an un-discharged insolvent, or(e)is found guilty of misconduct, or(f)ceases to profess the religion or persuasion which he represents at the Board or Committee,(h)is illiterate, or(g)is otherwise unfit.
