Section 10 in Gujarat Educational Innovations Commission Act, 2009
10. Disqualifications.
- A person shall be disqualified for being appointed or nominated or being an Executive Chairperson or a member of the Commission if such person,--(a)is, or at any time, being adjudged insolvent;(b)is of unsound mind and stands so declared by the competent court;(c)is or has been convicted of any offence which, in the opinion of the State Government, involves moral turpitude; or(d)has, cither directly or indirectly, any financial or other interest which is likely to affect prejudicially his functioning.
