- A person shall be disqualified for being elected or nominated as, and for being member of the Council.(a)if he has not attained the age of majority;(aa)[ if he is not a resident of the State of Kerala;] [Substituted by Act 15 of 1961.](b)if he is an un discharged insolvent;(c)if he is of unsound mind and stands so declared by a competence Court, a deaf-mute or a leper;(d)if he has been dismissed from service under any Government;(e)if his name has been removed from the registers maintained under this Act or the Travancore - Cochin medical Practitioners Act, 1953, and has not been reinstated.
