Section 8 — Disabilities.

Notwithstanding anything contained in section 4, a person shall not be entitled to have his name entered in, or borne on, the 1 [Register of members] if he-- (i) has not attained the age of twenty-one years at the time of his application for the entry of his name in the 1 [Register of members]; or (ii) is of unsound mind and stands so adjudged by a competent court; or (iii) is an undischarged insolvent 2 [or undischarged bankrupt]; or 2 [(iiia) is declared bankrupt under the Insolvency and Bankruptcy Code, 2016 (31 of 2016);] (iv) being a discharged insolvent, has not obtained from the court a certificate stating that his insolvency was caused by misfortune without any misconduct on his part; or (v) has been convicted by a competent court whether within or 3 [outside India], of an offence involving moral turpitude and punishable with imprisonment or of an offence, not of a technical nature, committed by him in his professional capacity unless in respect of the offence committed he has either been granted a pardon or, on an application made by him in this behalf, the Central Government has, by an order in writing removed the disability; or (vi) has been removed from membership of the Institute on being found on inquiry to have been guilty of professional or other misconduct: Provided that a person who has been removed from membership for a specified period, shall not be entitled to have his name entered in the 1 [Register of members] until the expiry of such period.

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