(4)No person shall be nominated as a non-official member of the State Security Commission if he,--(a)is not a Citizen of India; or(b)has been convicted by a court of law or against whom criminal charges have been framed by a court of law; or(c)has been dismissed or removed from the Government service, Semi-Government or private service or compulsorily retired on the grounds of corruption or inefficiency or moral turpitude or any kind of misconduct; or(d)has been debarred from holding any public office or from contesting any election; or(e)holds or has held any political office, including that of member of Parliament or State Legislature or a local body, or is or was an office bearer of any political party or any organization connected with a political party; or(f)is of unsound mind.
