Section 5 in Punjab Clinical Establishments (Registration and Regulation) Act, 2020
5. Disqualification of a Member of the Punjab State Council.
- A person shall be disqualified from being appointed as a Member of the Punjab State Council, if, he,-(a)has been convicted and sentenced to imprisonment for an offence which, in the opinion of the State Government, involves moral turpitude; or(b)is an undischarged insolvent; or(c)is of unsound mind and stands so declared by a competent court; or(d)has been removed or dismissed from the service of the Government or a Corporation owned or controlled by the Government or any other statutory body of the Government; or(e)has, in the opinion of the State Government, such financial or other interest in the Punjab State Council as is likely to affect prejudicially the discharge by him of his functions or duties as a Member.
