Section 6(e) in Himachal Pradesh Nurses Registration Act, 1977
(e)if he refuses to act or becomes, in the opinion of the Council, incapable of acting or has been declared a bankrupt or an insolvent or has been convicted of any such offence or subjected by a criminal court to any such order as implies, in the opinion of the Council a defect of character, which makes him unfit to be a member.
