Section 6 in The Orissa Medical Registration Act, 1961
6. Disqualifications for being elected or nominated as a member.
- A person shall be disqualified for being elected or nominated a member of the Council, if he-(a)has been sentenced by any Court for any non-bailable offence, such sentence not having been subsequently reversed or quashed;(b)is an undischarged insolvent; or(c)is not a citizen of India either residing or carrying on his profession or employed in the State of Orissa :Provided that the disqualification under Clause (a) may be removed by the State Government by an order made in that behalf.
