Section 6 in U.P. Clinical Establishments (Registration and Regulation) Rules, 2016
6. Disqualification for appointment as member.
- A person shall be disqualified for being appointed as a member of the State Council if he-(a)has been convicted and sentenced for an offence which, in the opinion of the State 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 Central Government or a State Government or a Corporation owned or controlled by any such Government ; or(e)has in the opinion of the State Government, such financial or other interest in the State council as is likely to affect pre-judicially the discharge by him of his functions as a member.
