Section 8(1) in The Orissa Veterinary Practitioners Act, 1969
(1)A person shall be disqualified for being elected or nominated as the President or any other 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;(d)is of unsound mind; or(e)is a dismissed Government servant;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.
