Section 7 in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Act, 1971
7. Disqualification for membership.
- No person shall be eligible for being elected or nominated as a member, if he-(1)is not ordinarily resident in the State of Tamil Nadu;(2)in a case falling under clause (a) or sub-clause (i) of clause (b) of section 4, is not such registered practitioner as is referred to in that clause or, as the case may be, sub-clause;(3)is an applicant to be adjudicated an insolvent or is an undischarged insolvent;(4)is of unsound mind and stands so declared by a competent court;(5)has been sentenced by a Criminal Court to imprisonment for any offence involving moral turpitude;(6)is a paid employee of the council; or(7)has not completed twenty-five years of age.
