Section 7(1) in The Maharashtra Medical Council Act, 1965
(1)A person shall be disqualified for being elected or nominated as, and for continuing as, a member,-(a)if he is an undischarged insolvent;(b)if he is of unsound mind and stands so declared by a competent court;(c)if his name has been removed from the register and has not been re-entered therein; or(d)if he is a whole-time officer or servant of the Council.
