Section 21(1) in THE SURROGACY (REGULATION) ACT, 2021
(1)A person shall be disqualified for being appointed and continued as a Member if, he—(a)has been adjudged as an insolvent; or(b)has been convicted of an offence, which in the opinion of the Central Government, involves moral turpitude; or(c)has become physically or mentally incapable of acting as a Member; or(d)has acquired such financial or other interest, as is likely to affect prejudicially his functions as a Member; or(e)has so abused his position, as to render his continuance in office prejudicial to the public interest; or(f)is a practicing member or an office-bearer of any association representing surrogacy clinics, having financial or other interest likely to affect prejudicially, his function as a Member; or(g)is an office-bearer, heading or representing, any of the professional bodies having commercial interest in surrogacy or infertility.
