32. Grounds of ineligibility for Independent Members.
- No person shall be appointed as an Independent Member of the State Security Commission if he (a)is not a citizen of India; or(b)has been convicted by a court of law or against whom charges have been framed in a court of law; or(c)has been dismissed or removed from service or compulsorily retired on the grounds of corruption or misconduct; or(d)holds an elected office, including that of Member of Parliament or State Legislature or a local body, or is an office-bearer of any political party or any organization connected with a political party; or(e)is of unsound mind.
