Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] Union of India - Subsection Section 4(ii) in The Forest (Conservation) Rules, 2003 (ii)a non-official member shall cease to hold office if he becomes of unsound mind, becomes insolvent or is convicted by Court of law on a criminal offence involving moral turpitude;
