Section 49 in Kerala Clinical Establishments (Registration and Regulation) Act, 2018
49. Disqualification for membership.
- A person shall be disqualified for being appointed as a member of the Council or Authority if he,-(a)is declared to be an undischarged insolvent; or(b)becomes unsound mind and stands so declared by a court of competent jurisdiction; or(c)has been convicted for an offence which, in the opinion of the Government involves moral turpitude or financial irregularities; or(d)has been removed or dismissed from the service of the Government or Central Government or a Corporation owned or controlled by the Government or Central Government; or(e)in the opinion of the Government, has financial or such other interests in the Council or Authority which is likely to affect pre-judicially the discharge of his functions as a member.
