Section 12 in The Orissa Ayurvedic Medicine Act, 1960
12. Disqualifications.
- No person shall be eligible for election or nomination as a member-(a)who is less than twenty-five years of age;(b)who is insane or of unsound mind;(c)who is an employee of the Council or the Faculty;(d)who has applied far being adjudged an insolvent or is an undischarged insolvent;(e)who has been convicted for any offence under this Act;(f)who has been convicted for an offence, involving moral turpitude which in the opinion of the Government renders him until to hold office;(g)who has, on the previous occasion, been removed from office under Section 13;(h)whose name has been removed from the register;(i)who has, directly or indirectly, or by himself or as a partner, any share or interest in any contract with, by or on behalf of the Council or the Faculty;(j)who has been appointed as Legal Adviser to the Council or the Faculty :Provided that the Government may in any particular case remove this disqualification.
