Section 5 in Andhra Pradesh Para Medical Board Act, 2006

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- A person shall not be qualified for being chosen or nominated as, and for being, a member of the Board, if,-

(i)he has not attained the age of majority; or

(ii)he is an un-discharged insolvent; or he is of unsound mind and stands so declared by a competent Court; or

(iii)he has been punished by the Board in any manner for infamous conduct in the profession; or

(iv)he has been dismissed from service under any Government or any institution; or

(v)his name has been removed from the register maintained under this Act and has not been reinstated or

(vi)he has been convicted of any offence involving moral turpitude.

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