Section 8 in West Bengal Veterinary Practitioners Act, 1960
8. Disqualification for being elected or appointed a member.
- A person shall he disqualified for being elected or appointed, or shall cases to be a member, if he-(a)has been convicted and sentenced by any court for any non-bailable offence, such sentence not having been subsequently reversed or quashed,(b)has been convicted and sentenced by a court-martial,(c)is an undischarged insolvent, or(d)is of unsound mind:Provided that the State Government may condone any disqualification referred to in clause (a) or clause (b) if the sentence has been fully undergone and a period of two years has elapsed since the termination of such sentence.
