Section 95 in The Semiconductor Integrated Circuits Layout-Design Rules, 2001
95. Persons debarred from registration
.-A person shall not be eligible for registration as a layout-design agent if he-(i)has been adjudged by a competent Court to be of unsound mind;(ii)is an undischarged insolvent;(iii)being a discharged insolvent has not obtained from the Court a certificate to the effect that his insolvency was caused by misfortune without any misconduct on his part;(iv)has been convicted by a competent Court, whether within or without India of an offence punishable with imprisonment, unless the offence of which he has been convicted has been pardoned or unless on an application made by him, the Central Government has, by order in this behalf, removed the disability;(v)being a legal practitioner has been held guilty of professional misconduct by any High Court in India or by any Court beyond the limits of India; or(vi)being a chartered accountant, has been held guilty of negligence or misconduct by a High Court.
