Section 8(6) in The Maharashtra Unaided Private Professional Educational Institutions (Regulation of Admissions and Fees) Act, 2015
(6)A person shall be disqualified for appointment as the Chairperson or Member of the Admissions Regulating Authority, if such person,-(i)is holding any office, post or is in any way directly or indirectly connected or associated with any unaided institution;(ii)has been convicted and sentenced to imprisonment for an offence which, in the opinion of the Government, involves moral turpitude;(iii)is an undischarged insolvent;(iv)is of unsound mind and stands so declared by a Competent Court;(v)has been removed or dismissed from the service of the Government or a body corporate owned or controlled by the Government;(vi)has, in the opinion of the Government such financial or other interest as is likely to affect prejudicially the perforamance of the functions and the discharge of his duties as such Chairperson or a Member; or(vii)has such other disqualifications as may be prescribed.
