Section 8(a) in The Inter-State Migrant Workmen (Regulation Of Employment And Conditions Of Service) Central Rules, 1980
(a)Whether the, applicant-(i)is a minor, or(ii)is a unsound mind and stands so declared by a competent Court, or(iii)is an undischarged insolvent, or(iv)has been convicted at any time during the period of five years immediately preceding the date of application, of an offence which, in the opinion of the Central Government, involves moral turpitude;
