Section 7 in Sikkim Medical Registration Act, 2005
7. Disqualifications.
- A person shall be disqualified for being chosen as and for being a Member of the Council -(a)if he is been sentenced by a Criminal Court for an offence involving moral turpitude and punishable with imprisonment for a term exceeding three months, such sentence not having been subsequently reversed, quashed or remitted, unless he has, by order, which the State Government is hereby empowered to make in this behalf, been relieved from the disqualification arising on account of such sentence;(b)if he Is an undischarged insolvent ;(c)if he is of unsound mind: and declared by a competent Court,(d)if he is a whole time officer or servant of the Council.
