Section 9 in The Punjab Ayurvedic and Unani Practitioners Act, 1963
9. Disqualifications.
- No person shall be eligible for election or appointment as a member of the Board -(a)who is a minor or an undischarged insolvent; or(b)who has been adjudicated by a competent court to be of unsound mind; or(c)whose name has been removed from the Register; or(d)who has been sentenced by a Criminal Court to imprisonment for such offence involving moral turpitude as may be declared by the State Government.
