17. Disqualification for appointment as Independent Members.
- Aperson shall not be eligible to be [an independent member of the Commission] [Substituted by C.G. Act No. 6 of 2008 (w.e.f. 9-4-2008).], if he-(a)is not a citizen of India;(b)is above 70 years of age;(c)[ omitted] [Omitted by C.G. Act No. 6 of 2008 (w.e.f. 9-4-2008).](d)is employed as a public servant;(e)holds any elected office, including that of Member of Parliament or State Legislature or any local body;(f)is a member of, or is associated in any manner with, an organization declared as unlawful under an existing law;(g)is an office bearer or a member of any political party;(h)has been convicted for any criminal offence involving moral turpitude or for an offence punishable with imprisonment of one year or more;(i)is facing prosecution for any offence mentioned in clause (h) above and against whom charges have been framed by a Court of law; or(j)is of unsound mind.
