Section 12 in The Maharashtra Veterinary Practitioners Act, 1971
12. Disqualifications.
(1)A person shall be disqualified for being elected or nominated as, and for continuing as, a member-(a)if he is an undischarged insolvent;(b)if he is of unsound mind and stands so declared by a competent court;(c)if his name has been removed from the register and has not been re-entered therein; or(d)if he is a wholetime officer or servant of the Council.(2)If any member of the Council (other than the President and the Principal of a veterinary college) shall without the leave of the Council absent himself from three consecutive ordinary meetings of the Council, the Council may forthwith declare his seat vacant, and such declaration shall have the same effect as resignation of his seat by the member concerned.(3)If any member becomes or is found to be subject to any of the disqualifications mentioned in sub-section (1), the Council shall submit a report to the State Government, and the State Government, if satisfied about the disqualification, shall declare his seat vacant.
