Patents Rules, 2003
114. Disqualifications for registration as a patent agent. —
A person shall not be eligible to be registered as a patent agent,
if he—
i.
has been adjudged by a competent court to be of unsound mind;
ii.
is an undischarged insolvent;
iii.
being a discharged insolvent, has not obtained from the 'court a
certificate to the effect that his insolvency was caused by misfortune without
any misconduct on his part;
iv.
has been convicted by a competent court, whether within or outside
India of an offence to undergo a term of imprisonment, unless the offence of
which he has been convicted has been pardoned or unless on an application made
by him, the Central Government has, by order in this behalf, removed the
disability;
v.
being a legal practitioner has been guilty of professional
misconduct; or
vi.
being a chartered accountant, has been guilty of negligence or
misconduct.
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