(5)A person shall not be inducted as member in Community Liasioning Group if,-(a)he has been convicted by any court;(b)a criminal case has been registered and is either pending under investigation or under trial against him;(c)if he is a member of political party or its affiliate;(d)if he is suspected to be involved in any criminal activity or has association with criminals;(e)if he is involved in property and land disputes and other litigation.
