(1)Where a debtor is adjudged or re-adjudged insolvent under this Act, he shall, subject to the provisions of this section, be disqualified from being appointed or acting as a judicial officer.(2)The disqualification which an insolvent is subject to under this section shall be removed, and shall cease, if -(a)the order of adjudication is annulled under Section 36, or(b)he obtains from the Court an order of discharge whether absolute or conditional, with a certificate that his insolvency was caused by misfortune without any misconduct on his part.(3)The Court may grant or refuse such certificate as it thinks fit, but any order of refusal shall be subject to appeal.
