Section 5 — Disqualifications.

The Rehabilitation Council of India Act, 1992
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 any offence which, in the opinion of the Central Government, involves moral turpitude; or (c) is, or at any time has been, adjudicated as insolvent.

Official Hindi (PDF) ↗

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