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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.    |
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