Section 10 in The Jammu and Kashmir Ayurvedic and Unani Practitioners Act, 1959
10. Disqualification.
- No person shall stand as a candidate for election as a member of the Board or shall be a member of the Board-(a)who is an undischarged insolvent ;(b)who has been adjudicated by a competent court to be of unsound mind ; or(c)whose name has been removed from the Register
