Coastal Aquaculture Authority Act, 2005

5. Disqualification for Appointment as Members. -

A person shall be disqualified for being appointed as a member if he-

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

b.   is an un discharged insolvent; or

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

d.   has been removed or dismissed from the service of the Government or a Corporation owned or controlled by the Government; or

e.   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.