Section 7 in The U.P. Contract Labour (Regulation Abolition) Rules, 1975
7. Disqualification for membership [Sections 4 (3) and 35].
(1)A person shall be disqualified for being nominated and for being a member of the Board-(i)if he is of unsound mind and stands so declared by a competent court; or(ii)if he is an undercharged insolvent; or(iii)if he has been or is convicted of offence which, in the opinion of the State Government, involves moral turpitude.(2)If a question arises as to whether a disqualification has been incurred under sub-rule (1), the State Government shall decide the same.
