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The Clinical Establishments (Registration and Regulation) Act, 2010 4. Disqualifications for appointment as member. A person shall be disqualified for being appointed as a member of the National Council if he - a. has been convicted and sentenced to imprisonment for an offence which, in the opinion of the Central Government, involves moral turpitude; or b. is an un-discharged insolvent; or c. is of unsound mind and stands so declared by a competent court; or d. has been removed or dismissed from the service of the Government or a Corporation owned or controlled by the Government; or e. has, in the opinion of the Central Government, such financial or other interest in the Council as is likely to affect prejudicially the discharge by him of his functions as a member.    |
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