Section 62(1) in The Rights of Persons with Disabilities Act, 2016
(1)No person shall be a Member of the Central Advisory Board, who -(a)is, or at any time has been, adjudged insolvent or has suspended payment of his debts or has compounded with his creditors, or(b)is of unsound mind and stands so declared by a competent court, or(c)is, or has been, convicted of an offence which, in the opinion of the Central Government, involves moral turpitude, or(d)is, or at any time has been, convicted of an offence under this Act, or(e)has so abused his position in the opinion of the Central Government as a Member so as to render his continuance in the office is prejudicial interests of the general public.
