Section 17(a) in The Bihar and Orissa Medical Act, 1916
(a)who has been sentenced by any Court for any non-bailable offence, such sentence not having been subsequently reversed or quashed, and such person's disqualification on account of such sentence not having been removed by an order which the [State] [Substituted by A.L.O.] Government are hereby empowered to make, if they think fit, in this behalf, or
