Section 6 in The Bihar and Orissa Medical Act, 1916
6. Disqualifications for being elected or nominated as a member.
- A person shall be disqualified for election or nomination as a member of the Council, if he-(a)is not registered under this Act; or(b)has been sentenced by any Court for any non-bailable offence, such sentence not having been subsequently reversed, quashed, and such person's disqualification on account of such sentence not having been removed by an order which the [State] [Substituted by the A.L.O. for the words 'Provincial'.] Government are hereby empowered to make, if they think fit, in this behalf; or (c) is an undischarged insolvent.[x x x x x] [Proviso repealed by the Bihar Act 16 of 1947.]
