Section 8 in The Orissa Veterinary Practitioners Act, 1969
8. Disqualification for being elected or nominated as a member.
(1)A person shall be disqualified for being elected or nominated as the President or any other member, if he -(a)has been convicted and sentenced by any Court for any non-bailable offence, such sentence not having been subsequently reversed or quashed;(b)has been convicted and sentenced by a Court-martial;(c)is an undischarged insolvent;(d)is of unsound mind; or(e)is a dismissed Government servant;Provided that the State Government may condone any disqualification referred to in Clause (a) or Clause (b) if the sentence has been fully undergone and a period of two years has elapsed since the termination of such sentence.(2)The President of any other member shall be disqualified to continue and shall cease to be the President or any other member, as the case may be, if he incurs any of the disqualifications specified in Sub-section (1).
