Section 5 in Uttarakhand Water Management and Regulatory Act, 2013
5. Disqualification for being the Chairperson or a Member.
- A person shall be disqualified for appointment as the Chairperson or a member, if he :-(a)has been adjudged as insolvent ; or(b)has become physically or mentally incapable of acting : or(c)has been convicted and sentenced to imprisonment for any offence involving moral turpitude; or(d)has acquired such financial or other interest as is likely to affect his functions as the Chairperson or a Member; or(e)has so abused his position as to render his continuance in office prejudicial to the public interest ; or(f)is a Member of Parliament, or of any State Legislature or any local Commission or is a candidate for election thereto; or(g)is an active member of a political party or holds a post therein.
