Section 6 in The U.P. Electricity Reforms Act, 1999
6. Disqualification for being a member.
- A person shall be disqualified for appointment as a member, if he, -(a)has been adjudged an insolvent; or(b)has become physically or mentally incapable of acting; or(c)has been convicted and sentenced to imprisonment for any offence involving moral turpitude; or(d)has acquired such financial or other interest as is likely to affect his functions as a member; or(e)has so abused his position as to render his continuance in office prejudicial to the public interest; or(f)is a Member of Parliament, the State Legislature or any local authority or is a candidate for election thereto; or(g)is a member of a political party' or holds a post therein.
