Section 18 in Compensatory Afforestation Fund Rules, 2018
18. Disqualifications of non-official members of National Authority and State Authority.
(1)A person shall be disqualified for being appointed as a non-official member of the National Authority and State Authority, if he -(i)has been convicted and sentenced to imprisonment for an offence which, in the opinion of the Central Government or the State Government, as the case may be, involves moral turpitude; or(ii)is an un-discharged 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 other organisation or undertaking owned by the Government; or(v)has, in the opinion of the Central Government or the State Government, as the case may be, such financial or other interest in the National Authority and State Authority, as the case may be, as is likely to affect the duties discharged by him as a member.(2)No order of removal shall be made by the Central Government or the State Government under this section unless the member concerned has been given a reasonable opportunity of showing cause against the same.(3)Notwithstanding anything contained in this rule, a member who has been removed under this section shall not be eligible for re-nomination as a member.(4)If a non-official member of the National Authority or State Authority becomes subject to any of the disqualifications referred to in sub-rule (1), his seat shall become vacant.
