Section 7 in The United Provinces Indian Medicine Act, 1939
7. Disqualification for membership.
- No person shall be qualified to be elected or nominated as a member of the Board-(a)who is an undischarged insolvent;(b)who has been adjudicated by competent court to be insane or of unsound mind;(c)who has been convicted of an offence declared by [State Government] [Substituted by A.O. 1950.] to involve moral turpitude; or(d)whose name has been removed from the register;(e)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 cases [State Government] [Substituted by A.O. 1950.] remove the disqualification.
