A person shall not be eligible to be a member of the Authority, if he/she—(a)is not a citizen of India;(b)is above 70 years of age;(c)is serving in any police, military or allied organization;(d)is employed as a public servant;(e)holds any elected office, which include Member of Parliament or Member of State Legislature or of any Local Body;(f)is a member of, or is associated, in any manner, with an organization, declared as unlawful under an existing law;(g)is an office bearer or a member of any political party;(h)has been convicted for any offence or against whom charges have been framed by any court of law; or(i)is a person of unsound mind and has been so declared by a competent court.
