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Coastal Aquaculture Authority Act, 2005 5. Disqualification for Appointment as Members. - A person shall be disqualified for being appointed as a member if he- a. has been convicted and sentenced to imprisonment for an offence which, in the opinion of the Central Government, involves moral turpitude; or b. is an un discharged insolvent; or c. is of unsound mind and stands so declared by a competent court; or d. has been removed or dismissed from the service of the Government or a Corporation owned or controlled by the Government; or e. has, in the opinion of the Central Government, such financial or other interest in the Authority as is likely to affect prejudicially the discharge by him of his functions as a member.    |
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