Section 11 in United Provinces Nurses, Midwives, Assistant Midwives Auxiliary Nurse-Midwives and Health Visitors Registration Act, 1934
11. Disqualification for membership.
- A person shall be disqualified for being a member of the Council if such person-(a)has been sentenced by a criminal court to imprisonment for an 'offence punishable with imprisonment for a term exceeding three months or to transportation, such sentence not having subsequently been reversed or remitted or the offender pardoned, and such persons disqualification on account of such sentence not having been remitted by an order which the [State Government] [Substituted by the A, 0, 1950 for 'Provincial Govt.] is hereby empowered to make, if it thinks fit, in this behalf;(b)is an undischarged insolvent; or(c)has been adjudged by a competent court to be of unsound mind.
