10. Disqualification for appointment as chairman, vice chairman and members of the commission.
- A person shall be disqualified for being nominated as, and for being a chairman, vice-chairman or a non-official member of the commission, if he-(a)holds office or place of profit under the commission; or(b)is of unsound mind and stands so declared by a competent court; or(c)is, or at any time, has been adjudged insolvent or has suspended payment of his debts or has compounded with creditors; or(d)has directly or indirectly by himself or members of his family or by any partner, any share or interest in any subsisting contract or employment with, by or on behalf of the commission; or(e)is a Director or Secretary or a member or other salaried officer of any incorporated company or any cooperative society which has any share or interest in any contract or employment with, by or on behalf of the commission; or(f)has been convicted of an offence involving moral turpitude:Provided that a person shall not, however, be disqualified under clause (a) by reason only of his being a member receiving allowance as provided under section 8.
