Section 31 in The Karnataka Rajya Dr. Gangubai Hangal Sangeetha Mattu Pradarshaka Kalegala Vishwavidyalaya Act, 2009
31. Disqualification of Membership.
(1)A person shall be disqualified for nomination as a member of any of the authorities of the University, if on the date of such nomination he is,-(i)of unsound mind;(ii)adjudicated as an undischarged insolvent;(iii)convicted by a criminal court to imprisonment for any offence involving moral turpitude;(2)In case of dispute or doubt, as regards disqualification the Syndicate shall determine whether a person is disqualified or not under sub- section (1) and its decision shall be final.(3)Any member nominated to any of the authorities under this Act shall hold office during the pleasure of the nominating authority concerned.(4)Any member nominated to any of the authorities shall be liable to be removed from such membership at any time by the Chancellor on the ground of mis behaviour, misconduct or otherwise after holding an enquiry:Provided that any member of the Syndicate and the academic council shall cease to hold the membership on attainment or superannuation.
