Section 13 in The Employees' State Insurance Act, 1948
13. Disqualification.
A person shall be disqualified for being chosen as or for being a member of the Corporation, the Standing Committee or the Medical Benefit Council(a)if he is declared to be of unsound mind by a competent court; or(b)if he is an undischarged insolvent; or(c)if he has directly or indirectly by himself or by his partner any interest in a subsisting contract with, or any work being done for, the Corporation except as a medical practitioner or as a shareholder (not being a Director) of a company; or(d)if before or after the commencement of this Act, he has been convicted of an offence involving moral turpitude.
