11[4A. Disqualification for being nominated or appointed as a member of Board.-

A person shall be disqualified for being nominated or appointed or for continuing as a member, if he-

(a) is not a citizen of India; or

(b) has been convicted and sentenced to imprisonment for an offence which, in the opinion of the Central Government, involves moral turpitude; or

(c) is an undischarged insolvent; or

(d) has become physically or mentally incapable of acting as a member; or

(e) has acquired such financial or other interest as is likely to affect prejudicially his function as a member.]

1. Ins. by Act 42 of 2006, s. 4 (w.e.f. 1-7-2007).

2. Subs. by the A. O. (No. 3), 1956, for "four persons".

3. Subs. by the Mysore State (Alteration of Name) (Adaption of Laws on Union Subjects) Order, 1974, for "Mysore"

(w.e.f. 1-11-1973).

4. Subs. by the A. O. (No. 3), 1956, for "two persons".

5. Subs. by the Madras State (Alteration of Name) (Adaptation of Laws on Union Subjects) Order, 1970, for "Madras" (w.e.f. 14-1-1969).

6. Subs. by the A. O. (No. 3), 1956, for "Andhra".

7. Subs. by the Bombay Reorganisation (Adaptation of Laws on Union Subjects) Order, 1961, for "Bombay" (w.e.f. 1-5-1960).

8. The words "Madhya Bharat" omitted by the A. O. (No. 3), 1956.

9. The words in brackets shall stand inserted (date to be notified) by Act 13 of 1982, s. 2.

10. Subs. by Act 42 of 2006, s. 3, for "Chairman" (w.e.f. 1-7-2007).

11. Ins. by s. 5, ibid. (w.e.f. 1-7-2007).