Section 10 in The Coal Mines Provident Fund Scheme
10. Vacation of office.
- A person shall be disqualified for being a trustee -(a)if he is declared to be of unsound mind by a competent court; or(b)if he is an undischarged insolvent; or(c)if he has been convicted of any offence which in the opinion of the Central Government involved moral turpitude.
