Section 18(1) in Compensatory Afforestation Fund Rules, 2018
(1)A person shall be disqualified for being appointed as a non-official member of the National Authority and State Authority, if he -(i)has been convicted and sentenced to imprisonment for an offence which, in the opinion of the Central Government or the State Government, as the case may be, involves moral turpitude; or(ii)is an un-discharged insolvent; or(iii)is of unsound mind and stands so declared by the competent court; or(iv)has been removed or dismissed from the service of the Government or other organisation or undertaking owned by the Government; or(v)has, in the opinion of the Central Government or the State Government, as the case may be, such financial or other interest in the National Authority and State Authority, as the case may be, as is likely to affect the duties discharged by him as a member.
