Section 9(1) in The Gujarat Homoeopathic Act, 1963
(1)No person,-(a)who is an undischarged insolvent,(b)who has been adjudged to be of unsound mind by a competent Court,(c)whose name has been removed from the register, or(d)who is a full time officer or servant of the Council, shall be eligible to be elected or nominated or to continue as a member.
