LexSection 6 — Disqualifications.
The National Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 1999
No person shall be a Member if he-- (a) is, or becomes, of unsound mind or is so declared by a competent court; or (b) is, or has been, convicted of an offence, which in the opinion of the Central Government, involves moral turpitude; or (c) is, or at any time has been, adjudicated as an insolvent.Open in Lexace · Ask the AI about this section