Section 6 in The National Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 1999
6. Disqualifications .-No person shall be a Member if he-
(a)is, or becomes, of unsound mind or is so declared by a competent Court; or(b)is, or has been, convicted of an offence, which in the opinion of the Central Government, involves moral turpitude; or(c)is, or at any time has been, adjudicated as an insolvent.
