Section 7(1) in The Gujarat Veterinary Practitioners Act, 1969
(1)No person-(a)who is an undischarged insolvent;(b)who has been adjudged to be of unsound mind by a competent Court;(c)whose name has been removed from the register; or(d)who is a full time officer or servant of the Council, shall be eligible to be elected or nominated or to continue as a member.
