Section 16 in The Orissa Housing Board Employees' Provident Fund Trust Rules, 1997
16. Disqualification for Trusteeship.
(1)A person shall be disqualified for being nominated as a Trustee, if he -(i)is declared to be of unsound mind by a competent Court;(ii)is declared insolvent;(iii)has been convicted of an offence involving moral turpitude.Explanation - If any question arises whether any person is disqualified it shall be referred to Chairman of the Board, and the decision of the Chairman shall be final in the matter.
