Section 14 in Jammu and Kashmir Pre-Conception and Pre-Natal Sex Selection/Determination (Prohibition and Regulation) Act, 2002
14. Disqualification for Appointment as Member
A person shall be disqualified for being appointed as a member if, he(a)has been convicted and sentenced to imprisonment for an offence which, in the opinion of the Government, involves moral turpitude; or(b)is an undischarged insolvent; or(c)is of unsound mind and stands so declared by a competent court; or(d)has been removed or dismissed from the service of the Government or a Corporation owned or controlled by the Government; or(e)has, in the opinion of the Government, such financial or other interest in the Board as is likely to affect prejudicially the discharge by him of his functions as a member; or(f)has, in the opinion of the Government, been associated with the use or promotion of prenatal diagnostic technique for determination of sex or any preconception sex selection technique.
