Section 7(1) in The Maharashtra State Council For Occupational Therapy And Physiotherapy Act, 2002
(1)A person shall be disqualified for being elected or nominated as, and for continuing as, a member, if—(a)he is, or becomes of, unsound mind and stands so declared by a competent court; or(b)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; or(c)he is, or at any time has been, adjudicated as an undischarged insolvent; or(d)his name has been removed from the register and has not been re-entered therein; or(e)he is a whole-time officer or servant of the Council.
