Section 10 in The Nationalised Banks (Management And Miscellaneous Provisions) Scheme, 1980
10. Disqualification of Directors. - A person shall be disqualified for being appointed as, and for being, a Director, -
(a)if he has at any time been adjudicated an insolvent or has suspended payment or has compounded with his creditors; or(b)if he has been found to be of unsound mind and stands so declared by a competent Court; or(c)if he has been convicted by a Criminal Court of an offence which involves moral turpitude.
