Section 5 in Rajasthan State Bus Terminal Development Authority Act, 2015
5. Disqualification of members.
- A person shall be disqualified to be, or from being appointed as, the Chairperson or a member, if he -(a)has been convicted and sentenced to imprisonment for an offence which, in the opinion of the State Government, involves moral turpitude; or(b)is an undischarged insolvent; or(c)is of unsound mind and stands so declared by a competent Court; or(d)has been dismissed from service of the Central or any State Government or a body corporate owned and controlled by that Government; or(e)has in the opinion of the State Government, such financial or other interests in the Authority as is likely to affect, pre-judicially, the discharge by him of his functions as a member.
