Section 8(a) in Bihar Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1980
(a)Whether the applicant -(i)is a minor; or(ii)is of unsound mind and stands so declared by a competent court; or(iii)is an undischarged insolvent; or(iv)has been convicted, at any time during the period of five years immediately preceding the date of application, of an offence which, in the opinion of the State Government, involves moral turpitude; or(v)has, on enquiry by a competent officer, been found to have been involved in activities which are injurious to social harmony or interests, or does not have any honourable means of livelihood, or that the interests of migrant workmen would not be safe in the hands of such a person.
