Section 17 in The Rajasthan Homoeopathic Medicine Act, 1969
17. Disqualifications for membership.
- A person shall be disqualified for being elected or nominated as, or for being a member of the Board if-(a)he has been sentenced by a court to imprisonment for an offence involving moral turpitude or indicating, in the opinion of the Board, such a defect in character as would render the entry or continuance of his name in the register undesirable, the sentence not having been subsequently reversed in appeal or revision or remitted by an order which the State Government is empowered to make if it thinks fit:(b)the Board, after enquiry (at which an opportunity has been given to such person to be heard in his defence either personally or through a representative) has found him guilty, by a majority of two-thirds of the members present and voting at the meeting, of infamous conduct in any professional respect;(c)he is an undischarged insolvent:(d)he has been adjudged by a competent court to be of unsound mind;(e)he is a dismissed servant of the State Government or of any local authority:(f)he is debarred from practising as a legal practitioner by order of any competent authority;(g)he holds any place of profit in the gift or disposal of the Board;(h)being a legal practitioner, he appears in any suit or proceeding, civil or criminal, against the Board; or(i)he has acquired, directly or indirectly by himself or by a partner, any share or interest in any contract with, by or on behalf of the Board.
