Section 8 in The Rajasthan Indian Medicine Act, 1953
8. Disqualifications for membership.
(1)No person shall be qualified to be elected or nominated as a member or Chairman of the Board-(a)who is an undischarged insolvent, or(b)who has been adjudicated by a competent Court to be insane or of unsound mind, or(c)who has been convicted of an offence declared by Government to involve moral turpitude, or(d)who is an employee of the Board or has directly or indirectly or by himself or a partner any share or interest in any contract with, by, or on behalf of the Board, unless in the latter case, Government remove the disqualification.(2)No person whose name has been removed from the register shall be eligible for election or for nomination under Section 7
