Section 4(4) in The Punjab Labour Welfare Fund Act, 1965
(4)No person shall be nominated as a member of the Board who -(a)is a salaried official of the Board; or(b)has been adjudged as an insolvent; or(c)is of unsound mind and stands so declared by a competent court or is, in the opinion of the State Government, physically or mentally unfit to be appointed as a member; or(d)has been convicted of an offence which, in the opinion of the State Government, involves moral turpitude.
