Section 14 in The Pre-Natal Diagnostic Techniques (Regulation And Prevention of misuse) Act, 1994
14. Disqualifications for appointment as member. A person shall be disqualified for being appointed as a member if, he--
(a)has been convicted and sentenced to imprisonment for an offence which, in the opinion of the Central 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 removed or dismissed from the service of the Government or a Corporation owned or controlled by the Government; or(e)has, in the opinion of the Central Government, such financial or other interest in the Board as is likely to affect prejudicially the discharge by him of his functions as a member; or(f)has, in the opinion of the Central Government, been associated with the use or promotion of pre- natal diagnostic technique for determination of sex.
