(3)No person shall be appointed as a member under clause (g) of sub-section (2) if he-(a)is not a citizen of India; or(b)has been convicted by a court of law or against whom charges have been framed in a court of law; or(c)has been dismissed or removed from service or compulsorily retired on the grounds of corruption or misconduct; or(d)holds an elected political office, including that of member of Parliament or State Legislature or a Local body, or is an office bearer of any political party or any organization connected with a political party; or(e)is of unsound mind.
