Section 6 in The M.P. Ayurvedic, Unani Tatha Prakritic Chikitsa Vyavasayi Adhiniyam, 1970
6. Qualifications and disqualifications for membership.
(1)No person shall be eligible for election or nomination under Section 4 unless he is a registered practitioner and resided within the State.(2)A person shall be disqualified for being elected or nominated as a member of the Board-(a)if he is not a citizen of India; or(b)if he is an undischarged insolvent; or(c)if he is of unsound mind and stands so declared by a competent Court; or(d)if he has been convicted by a criminal Court of an offence punishable with imprisonment for more than six months and which punishment has thereafter neither been set aside nor remitted and such person has not been exempted from the disqualification caused by such punishment by an order of the State Government; or(e)if he is an employee of the Board and is remunerated by salary or honorarium (which expression shall not include fees or commission); or(f)if his name has been removed from the State register of practitioners.
