(1)A person shall be disqualified for becoming a trustee if he -(a)is not a citizen of India, or has voluntarily acquired the citizenship of a foreign State or is under acknowledgement or adherence to a foreign State;(b)has been convicted and sentenced to imprisonment for an offence involving moral turpitude which, in the opinion of the Government, disqualifies him from being a trustee and if such sentence has not been reversed, set aside, or remitted;(c)is of unsound mind;(d)is an undischarged insolvent;(e)holds any office of profit under the Board; or(f)has, directly or indirectly any share or interest in any work done by order of the Board, or in any contract or employment with, by or on behalf of the Board.
