6. Disqualification for being a Chairman or a member of the Commission.
- A person shall be disqualified from being a Chairman or a member of the Commission:-(a)if he is of unsound mind; or(b)if he is adjudged an insolvent; or(c)if he has been convicted of an offence involving moral turpitude; or(d)if he has such financial or other interest as is likely to affect pre-judicially his functioning as a Chairman or a member of the Commission.
