Section 6 in The M.P. Rajya Vitta Ayog Adhiniyam, 1994
6. Disqualifications for being a member of the Commission.
- A person shall be disqualified for being appointed as or for being a member of the Commission,-(a)if he is of unsound mind;(b)if he is an undischarged insolvent;(c)if he has been convicted of an offence involving moral turpitude;(d)if he has such financial or other interests as likely to affect prejudicially his functions as a member of the Commission.
