Section 6 in Telangana Medical Practitioners Registration Act, 1968
6. Disqualifications for becoming members.
- A person shall be disqualified to become a member of the Council, if such person on the date of his election or nomination to the Council-(a)was sentenced by a criminal court for an offence involving moral turpitude, such sentence not having been reversed or the offence pardoned and a period of five years has not elapsed from the date of the expiration of such sentence;(b)is of unsound mind and stands so declared by a competent court, a deaf, mute or a leper;(c)is an applicant to be adjudicated as an insolvent or an undischarged insolvent;(d)is interested in a subsisting contract made with, or any work being done for, the Council except as a shareholder, other than a director, in a company, or except as may be prescribed; or(e)is an officer or servant of the Council.
