Section 8(1) in The Maharashtra Medical Practitioners Act, 1961
(1)No person-(a)who is an undischarged insolvent;(b)who has been adjudged to be of unsound mind by a competent court;(c)whose name has been removed from the register; or(d)who is full time officer or servant of [the Council] [These words were substituted for the words 'the Board or the Faculty' by Maharashtra 23 of 1982, Section 10(a).];shall be eligible to be elected or nominated as member.
