Section 5(1) in The M.P. Sah Chikitsiy Parishad Adhiniyam, 2000
(1)A person shall not be qualified for being nominated or elected as a member of the Council, if-(a)he is not a citizen of India; or(b)he is an undischarged insolvent, or(c)he is of unsound mind and stands so declared by a Competent Court; or(d)he has been sentenced for an offence involving moral turpitude; or(e)he is an employee of the Council and is remunerated by salary or honorarium; or(f)his name has been removed from the State Register, or from the register of Registered Medical or Paramedical Practitioner under any Act for the time being in force.
