5. Disqualifications for being a member of the Commission.-

A person shall be disqualified for being appointed as, or for being, a member of the Commission,-

(a) if he is of unsound mind;

(b) if he is an undischarged insolvent;

(c) if he has been convicted of an offence involving moral turpitude;

(d) if he has such financial or other interest as is likely to affect prejudicially his functions as a member of the Commission.