(4)The members of the Board shall receive from its funds such travelling and other allowances as may be prescribed.[4A. Disqualification for being nominated or appointed as a member of Board. - A person shall be disqualified for being nominated or appointed or for continuing as a member, if he-(a)is not a citizen of India; or(b)has been convicted and sentenced to imprisonment for an offence which, in the opinion of the Central Government, involves moral turpitude; or(c)is an undischarged insolvent; or(d)has become physically or mentally incapable of acting as a member; or(e)has acquired such financial or other interest as is likely to affect prejudicially his function as a member]
