Section 4 in The Disaster Management (Term Of Office And Conditions Of Service Of Members Of The National Authority And Payment Of Allowances To Members Of Advisory Committee) Rules, 2006
4. Disqualifications - No person shall be a member of the National Authority, who-
(a)is, or at any time has been, adjudged insolvent; or(b)is declared to be of unsound mind by a competent Court; or(c)becomes incapable of acting as a member; or(d)is, or has been convicted of an offence which, in the opinion of the Central Government, involves moral turpitude;(e)is, or has been removed or dismissed from the service of the Government or a body corporate owned or controlled by the Government.
