Section 14 in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009
14. Disqualification for membership of the State Advisory Committee.
(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 un-discharged insolvent; or(iii)if he has been convicted of an offence which, in the opinion of the State Government, involves moral turpitude.(2)Where a question arises as to whether a disqualification has been incurred under sub-rule (1), the State Government shall decide such question whose decision thereon shall be final.
