Section 14 in The Tamil Nadu Building and other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2006
14. Disqualification for membership.
(1)A person shall be disqualified for being a member of the State Advisory Committee,-(i)if he is of unsound mind and stands so declared by a competent court;(ii)if he is an undischarged insolvent; or(iii)if he has been convicted of an offence which, in the opinion of the Government, involves moral turpitude.(2)Where a question arises as to whether a disqualification has been incurred under sub-rule (1), the Government shall decide such question.
