13. Disqualification of Chairperson and members of Committees.
- A person shall be disqualified from being a member of any Committee under these regulations, if he-(a)has been convicted of any offence which in the opinion of the Central Government involves moral turpitude;(b)has been adjudged an insolvent;(c)has become a lunatic;(d)has any financial interest in any subsisting contract made with or in any work being done by the Commission or either of the Khadi Mark Committees except as a shareholder (other than a Director) in a company as defined in section 3 of the Companies Act, 1956 (1 of 1956):Provided that in case where he is a shareholder in such company, he shall disclose to the Commission the nature and extent of his shareholding;(e)has any interest in any business undertaking dealing with any activity related to khadi and khadi products or any other activity or industry specified or deemed to be specified in these Regulations;(f)in the opinion of the Commission, has failed or is unable or incompetent to carry out his duties or absents himself from three consecutive meetings of the Committee without the leave of the Committee.
