Section 10 in The Kerala Minimum Wages Rules, 1958
10. Disqualification.
(1)A person shall be disqualified for being nominated as. and for being a member of the Committee, or the Board, as the case may be;(i)if he is declared to be of unsound mind by a competent court; or(ii)if he is an undischarged insolvent; or(iii)if before or after the commencement of the Act, he has been convicted of an offence involving moral turpitude;(2)If any Question arises whether a disqualification has been incurred under Sub-rule (I) the decision of the Government thereon shall be final.
