Section 9 in Uttarakhand Medical Service Selection Board Act, 2015
9. Disqualification for being the Chairman or other Member.
- A person shall be disqualified for appointment as Chairman or other member if he-(a)becomes an undischarged insolvent;(b)is convicted and sentenced to imprisonment for an offence which in the opinion of the State Government, involves moral turpitude;(c)becomes of unsound mind and stands so declared by a competent court.
