Section 4 in Goa Clinical Establishments (Registration and Regulation) Act, 2019
4. Disqualification for appointment as member.
- A person shall be disqualified for being elected or nominated or for continuing as a member of the Council if he,-(a)has been convicted and sentenced to imprisonment for an offence which, in the opinion of the Government, involves moral turpitude; or(b)has been charge-sheeted in any crime where punishment is imprisonment;or(c)is an undischarged insolvent; or(d)is of unsound mind, and stands so declared by a competent court; or(e)has been removed or dismissed from the service of the Government or a corporation owned or controlled by the Government; or(f)is a whole time Officer or servant of the Council; or(g)has, in the opinion of the Government, such financial or other interest in the Council as is likely to affect pre-judicially the discharge by him of his functions as a member.
