Equal Remuneration Act, 1976

7. Disqualification for membership

(1) A person shall be disqualified for being nominated as, and for being, a member of the Committee if he-

(i) is of unsound mind and stands so declared by a competent court; or

(ii) is an undischarged involvent; or

(iii) has been or is convicted of an offence which, in the opinion of the Central Government involves moral turpitude.

(2) If a question arises as to whether a disqualification has been incurred under sub-rule (1), the Central Government shall decide the same.