Section 7(1) in Uttarakhand Medical Council Act, 2002
(1)A person should be disqualified for being elected or nominated as, and for continuing as, a member-(a)if he/she is an un discharged insolvent; or(b)if he/she is of unsound mind and stands so declared by a competent court; or(c)if his/her name has been removed from the register and has not been re-entered therein; or(d)if he/she is a whole time officer of servant of the council; or(e)if he/ she has been convicted for an offence involving moral turpitude.
