Section 9 in Gujarat State Council for Physiotherapy Act, 2011
9. Disqualifications.
- No one shall be a member of the Council, if-(i)he is, or becomes of unsound mind and stands so declared by a competent court; or(ii)he is or has been, convicted of any offence involving moral turpitude, which, in the opinion of the Government renders him unfit to be a member of the Council;(iii)he is or at any time has been adjudicated as un discharged insolvent; or(iv)his name has been removed from the register and has not been re-entered therein.
