Section 99(2) in The Maharashtra Universities Act, 1994
(2)A person who,-(a)is of unsound mind and stands so declared by a competent court;(b)is an undischarged insolvent;(c)is convicted for an offence involving moral turpitude;(d)is a registered graduate of any other university established by law in the State of Maharashtra.shall not be qualified who have his name entered in the register of graduates, or be a registered graduate.
