(1)No person shall be chosen as, or continue to be, a member of the Board if he-(a)is an officer or servant under the Board; or(b)is an undischarged insolvent; or(c)is of unsound mind; or(d)has been convicted by a criminal court for an offence involving moral turpitude, unless such conviction has been set aside; or(e)is in arrears of any sum due to the Board.(2)The Government may remove from office any member who-(a)is or has become subject to any of the disqualifications mentioned in sub section (1) ; or(b)is absent without leave of the Board for more than three consecutive meetings of the Board.
