Section 79C(6) in The Employees' Provident Funds Scheme, 1952
(6)A person shall be disqualified from being a trustee if he,-(a)is declared to be of unsound mind by a competent Court; or(b)has been convicted of an offence involving moral turpitude; or(c)is an undischarged insolvent; or(d)is an employer of an exempted or unexempted establishment which has defaulted in payment of any dues under the Act.
