(1)A person shall be disqualified for being nominated as, and for being a Member of the Committee, [**] [Words 'Advisory Committee' omitted by Notification No. VI/W3-1022/58L. 19583 dated 22.11.1958.] or the Board, as the case may be(i)if he is declared to be of unsound mind by a competent court; or(ii)if he is an undischarged insolvent; or(iii)if before or after the commencement of the Act, he has been convicted of an offence involving moral turpitude.(2)If any question arises whether a disqualification has been incurred under sub-rule (1), the decision of the State Government thereon shall be final.
