Section 7 in The Maharashtra State Council For Occupational Therapy And Physiotherapy Act, 2002
7. Disqualification.—
(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.(2)If any member absent himself from three consecutive meetings of the Council, without leave of the Council granted under sub-section (7) of section 4 or without such reason as may, in the opinion of the Council, be sufficient, the Council may declare his seat vacant and take steps to fill the vacancy.(3)If any member becomes or is found to be subject to any of the disqualifications mentioned in sub-section (1), the Council shall submit a report to the Government, and the Government, if satisfied about the disqualification, shall declare his seat vacant.
