Section 21(1) in THE DIGITAL PERSONAL DATA PROTECTION ACT, 2023
(1)A person shall be disqualified for being appointed and continued as the Chairperson or a Member, if she—(a)has been adjudged as an insolvent;(b)has been convicted of an offence, which in the opinion of the Central Government, involves moral turpitude;(c)has become physically or mentally incapable of acting as a Member;(d)has acquired such financial or other interest, as is likely to affect prejudicially her functions as a Member; or(e)has so abused her position as to render her continuance in office prejudicial to the public interest.
