Section 7 in Chhattisgarh Council for Physiotherapy and Occupational Therapy Act, 2015
7. Disqualification.
- No one shall be member of the Council, if-(a)He is, or becomes, of unsound mind and stands so declared by a competent court; or(b)He is, or has been, convicted of any offence involving moral turpitude, which, in the opinion of the Government, renders him unfit to be a member of the Council; or(c)He is, or at any time has been, adjudicated as an un-discharged insolvent; or(d)His name has been removed from the Register and has not been reentered therein; or(e)He is a whole-time officer or servant of the Council.
