Section 5(1) in The Maharashtra Domestic Workers Welfare Board Act, 2008
(1)No person shall be chosen as, or continue to be, a member of the Board who,-(a)is a salaried officer of the Board;(b)is or at any time has been adjudged insolvent;(c)is found to be lunatic or become of unsound mind; or(d)is or has been convicted of any offence involving moral turpitude.
