Section 9 in Karnataka Ayurvedic, Naturopathy, Siddha, Unani And Yoga Practitioners' Registration And Medical Practitioners' Miscellaneous Provisions Act, 1961
9. Disqualifications.
- A person shall be disqualified for being chosen as, and for being, a member of the Board,-(a)if he has been sentenced by a criminal court for an offence involving moral turpitude and punishable with imprisonment for a term exceeding three months, such sentence not having been subsequently reversed, quashed or remitted, unless he has by order, which the State Government is hereby empowered to make in this behalf, been relieved from the disqualification arising on account of such sentence;(b)if he is an undischarged insolvent;(c)if he is of unsound mind and stands so declared by a competent court;(d)if he is a whole-time officer or servant of the Board.
