Section 7 in Travancore-Cochin Medical Practitioners Act, 1953
7. Disqualifications for membership.
- A person shall be disqualified for being elected or nominated as. and for being, a member of a council.-(a)if he has not attained the age of majority:(b)if he is an undischarged insolvent;(c)if he is unsound mind and stands so declared by the competent court, a deaf-mute or a leper;(d)if he has been punished by a appropriate council or by the Travancore Medical Council in any manner for infamous conduct in the profession or if he is dismissed from service under any Government:(e)if his name has been removed from the appropriate register maintained under this Act and has not been reinstated;(f)if having been elected under clause (i) (b) of sub-section (2) of Section 3. he ceases to be a member of the Faculty of Medicine. University of Travancore:(g)if having been elected under clause (i) (c) of sub-section (2) of Section 3. he ceases to be a teacher of the Medical College. Trivandrum;(h)if having been elected under clause (a) of sub-section (4) of Section 3. he ceases to be a member of the Faculty of Ayurveda. University of Travancore;(i)if having been elected under clause (b) of sub-section (4) of Section 3 he ceases to be a member of the teaching staff of the Ayurveda College. Trivandrum or of the Ayurveda Bhushana Section of the Sanskrit College. Tripunithura or of the Madhava Ayurveda College. Emakulam:(j)if having been elected under clause (d) of sub-section (4) of Section 3. he ceases to be an Ayurvedic grant-in-aid vaidyan.
