Section 10 in Himachal Pradesh Nurses Registration Act, 1977
10. Disqualifications.
- No person shall be eligible for election or appointment as a member of the Council,-(a)who is a minor or an undischarged insolvent; or(b)who has been adjudicated by a competent court to be of unsound mind ; or(c)who has been sentenced by a criminal court to imprisonment for an offence involving moral turpitude.
