Section 17 in THE RAJASTHAN ELECTROPATHY SYSTEM OF MEDICINE ACT, 2018
17. Disqualifications for membership.-A person shall be disqualified for being
nominated or elected as, or for being a member of, the Board, if-(a)he has been sentenced by a court to imprisonment for an offence involvingmoral turpitude or indicating, in the opinion of the Board, such a defect incharacter as would render the entry or continuance of his name in the registerundesirable, the sentence not having been subsequently reversed in appeal orrevision or remitted by an order which the State Government is empowered tomake if it thinks it;(b)the Board, after enquiry (at which an opportunity has been given to suchperson to be heard in his defence either personally or through a representative)has found him guilty, by a majority of two-thirds of the members present andvoting at the meeting, of infamous conduct in any professional respect,(c)he is an undischarged insolvent;(d)he has been adjudged by a competent court to be of unsound mind;(e)he is a dismissed servant of the State Government or of any local authority,(f)he is debarred from practising as a legal practitioner by order of anycompetent authority;(g)he holds any place of profit in the gift or disposal of the Board;(h)being a legal practitioner he appears in any suit or proceeding, civil orcriminal against the Board; or(i)he has acquired, directly or indirectly by himself or by a partner any share orinterest in any contract with by or on behalf of the Board.
