Section 9 in The Gujarat Emergency Medical Services Act, 2007
9. Disqualifications.
- A person shall be disqualified for being appointed or being a member of the Authority of such personal is, or at any time, being adjudged an insolvent or has suspended payment of his debts or has compounded with his creditors;(b)is of unsound mind and stands so declared by the competent court;(c)is or has been convicted of any offence which, in the opinion of the State Government, involves moral turpitude; or(d)has, either directly or indirectly, any financial or other interest which is likely to affect prejudicially his functioning as a member.
