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Land Ports Authority of India Act, 2010

Section 4: Disqualification for office of member

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 undischarged 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 body corporate 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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