The Airports Authority of India Act, 1994

4.Disqualification for office of member.- a person shall be disqualified for being appointed as a member it he-

1. has been convicted and sentenced to imprisonment for an offence which in the opinion of the Central Government involves moral turpitude; or

2. is an un discharged insolvent; or

3. is of unsound mind and stands so declared by a competent court or

4. has been removed or dismissed from the service of the Government or a body corporate owned or controlled by the government or

5. has in the opinion of the Central Government such financial or other interest in the Authority as is likely to affect prejudicially the discharge by him of his functions as a member.