Section 17 in The U.P. Homoeopathic Medicine Act, 1951
17. Disqualification for membership.
- A person shall be disqualified for being elected or nominated or for being a member of the Board, if-(a)he has been sentenced by a court to imprisonment for an offence involving moral turpitude and indicating in the opinion of the Board, such a defect in character as would render the entry or continuance of his name in the register undesirable, the sentence not having been subsequently reversed in appeal or revision, or remitted by an order which the State Government is empowered to make, if it thinks fit in this behalf;(b)the Board, after inquiry (at which an opportunity has been given to such person to be heard in his defence either personally or through a representative) has found him guilty by a majority of two-thirds of the members present and voting at the meeting of infamous conduct in any professional respect;(c)he is an undischarged insolvent;(d)he has been adjudged by a competent court to be of unsound mind;(f)[ he is debarred from practising in Homoeopathy by order of any competent authority; or] [Substituted by U. P. Act No. 1 of 1975, Section 4 (i) (w.e.f. 17-1-1975).](g)[ he holds any office of profit or accepts any employment under the Board] [Substituted by U. P. Act No. 1 of 1975, Section 4 (II) (w.e.f. 17-1-1975).] :[Provided that the disqualifications referred to in clauses (e) and (f) may be removed by an order of the State Government.] [Substituted by U. P. Act No. 1 of 1975, Section 4 (iii) (w.e.f. 17-1-1975).]
