Section 35(7) in Punjab Rights of Persons with Disabilities Rules, 2019
(7)No person shall be nominated under clause (b) and (c) of sub-rule 2 as a member of the governing body if he,-(a)is, or has been, convicted of an offence, which in the opinion of the State Government, involves moral turpitude; or(b)is, or at any time has been, adjudicated as an insolvent.
