Section 6(1) in United Provinces Medical Act, 1917
(1)A person shall be disqualified for being elected or nominated a member of the Council if he -(a)is not registered under this Act;(b)has been sentenced by a criminal court to imprisonment, for an offence punishable with imprisonment for a term exceeding six months or to transportation, such sentence not having subsequently been reversed or remitted, and such person's disqualification on account of such sentence not having been remitted by an order which the [State Government] [Substituted by the A. O. 1950 for (Provincial Government) which had been Substituted by the A. O. 1937 for (L.G.).] is hereby empowered to make, if it thinks fit, in this behalf;(c)is an undischarged insolvent; or(d)has been adjudged by a competent court to be of unsound mind.
