Section 8 in The Gujarat Professional Civil Engineers Act, 2006
8. Disqualifications.
- A person shall not be eligible for election or nomination or cooption as a member of the Council if he-(a)is an undischarged insolvent; or(b)has been convicted by a Court in India for any offence and sentenced to imprisonment for not less than two years, and shall continue to be ineligible for a further period of five years since his release; or(c)is of unsound mind and stands so declared by a competent court.
