Section 34(1) in Mahatma Gandhi University Act 1985
(1)No person shall be qualified for election or nomination or appointment as a member of any of the authorities of the University or for continuing as such member, if he -(a). is below twenty-five years of age; or(b). is of unsound mind or a deaf-mute; or(c). is undischarged insolvent; or(d). has been convicted by a court of law of an offence involving moral delinquency; or(e). has been debarred by any University from appearing examination:Provided that clause (a) shall not apply to a person elected or nominated in the capacity of a student to any of the said authorities:Provided further that the disqualification of a person under clause (e) shall cease on the expiry of the period for which he has been debarred.
