Section 5 in Gujarat State Higher Education Council Act, 2016
5. Disqualifications.
(1)A person shall be disqualified for being appointed or nominated or continued to be a member of the Council, if he,-(a)is of unsound mind and has been so declared by a competent court;(b)has been adjudged by a competent court to be of unsound mind;(c)has been adjudicated as mi un-discharged insolvent;(d)has been convicted by a court of law for any offence involving moral turpitude, which in the opinion of the State Government renders him unfit to be a member of the Council;(e)directly, or indirectly, by himself or his partner has any share or interest in any work done by order of, or in any contract entered into on behalf of the Council.(2)In ease of any dispute or doubt as to whether a person is disqualified under sub-section (1), the decision of the State Government shall be final.
