Section 7 in The Paschim Banga Ayurvedic System Of Medicine Act, 1961
7. Disqualification for nomination or election.
- A person shall be disqualified for being nominated or elected a Member of the Parishad, if -(1)he has been convicted of any offence declared by rules to involve moral turpitude;(2)he is an undischarged insolvent;(3)he has been adjudged by a competent court to be of unsound mind;(4)he is a person under the age of 25;(5)[ he is an employee of the Parishad;(6)he has directly or indirectly any share or interest in any contract with, by or on behalf of the Parishad;(7)he has been dismissed from the service of the Central Government or a State Government or a local authority on a charge of gross misconduct or an offence involving moral turpitude.] [Clauses (5), (6) and (7) inserted by W.B. Act 11 of 1967.]
