Section 118(2) in Rajasthan Panchayati Raj Act, 1994
(2)A person shall be disqualified for being appointed as, or for being a member of the Commission-(a)if he is of unsound mind;(b)if he is an discharged insolvent;(c)if he has been convicted of an offence involving moral turpitude;(d)if he has such financial or other interest as is likely to effect prejudicially his functions as a member of the Commission.
