Section 4 in The Haryana Clinical Establishments (Registration and Regulation) Act, 2014
4. Disqualifications for appointment as member.
- A person shall be disqualified for being nominated as a member of the State Council, if he-(a)has been convicted and sentenced to imprisonment for an offence which, in the opinion of the State Government, involves moral turpitude; or(b)is an undischarged insolvent; or(c)is of unsound mind; or(d)has been removed or dismissed from the service of the Central Government or the State Government or a corporation or council or board owned or controlled by the Central Government or the State Government; or(e)has, in the opinion of the State Government, such financial or other interest in the State Council, as is likely to prejudicially affect in discharge of his functions as a member.
