Section 31D(1) in The Karnataka Minor Mineral Concession Rules, 1994
(1)A person shall e disqualified from submitting a tender, if he,-(i)is a minor or an undischarged insolvent or is of unsound mind, or(ii)is holding an office of profit under the State Government or Central Government, or(iii)has not paid the arrears of royalty or dead rent in respect of lease held by him, or(iv)has been convicted of any offence involving moral turpitude
