.-Notwithstanding anything contained in section 6, a person shall not be entitled to have his name entered in, or borne on, the register if he-(a)has not attained the age of twenty-one years at the time of his application for the entry of his name in the register; or(b)is of unsound mind and stands so adjudged by a competent Court; or(c)is an undischarged insolvent; or(d)being a discharged insolvent, has not obtained from the Court a certificate stating that his insolvency was caused by misfortune and without any misconduct on his part; or(e)has been convicted by a competent Court whether within or outside India, of an offence involving moral turpitude and punishable with imprisonment or of an offence, not of a technical nature, committed by him in his professional capacity unless in respect of the offence committed he has either been granted a pardon or, on an application made by him in this behalf, the Central Government has, by an order in writing, removed the disqualification; or(f)has been removed from the Membership of the Institute on being found on inquiry to have been guilty of a professional or other misconduct:Provided that a person who has been removed from the Membership for a specified period shall not be entitled to have his name entered in the register until the expiry of such period.
