Section 260 in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009
260. Disqualification for membership.
(1)A person shall be disqualified for being nominated and for being a member of the Board -(i)if he is of unsound mind and stands so declared by a competent Court, or(ii)if he is an undischarged insolvent; or(iii)if he has been or is convicted of an offence, which in the opinion of the State Government, involves moral turpitude.(2)Where a question arises as to whether a disqualification has been incurred under sub-rule (1), the State Government shall decide such question, whose decision, thereon, shall be final.
