Section 5 in Himachal Pradesh Para-Veterinary Council Act, 2010
5. Disqualifications for membership.
- A person shall be disqualified for being a non official member if -(a)he is not a citizen of India; or(b)he is an un discharged insolvent; or(c)he is of unsound mind and stands so declared by a competent court; or(d)he has been sentenced for an offence involving moral turpitude; or(e)he is an employee of the Council and is remunerated by salary or honorarium; or(f)his name has been removed from the State Register, or from the register of registered Veterinary or Para-veterinary practitioner maintained under any law for the time being in force.
