28. Disqualifications for membership of authorities of University.
(1)A person shall be disqualified for being appointed or for being a member of any of the authorities of the University, if he-(a)is of unsound mind and stands so declared by a competent court;(b)is an un discharged insolvent;(c)has been convicted of any offence involving moral turpitude;(d)is conducting or engaging himself in private tuitions or private coaching classes;(e)has been punished for indulging in or promoting unfair practices in the conduct of any examination in any form;(f)discloses or causes to disclose to the public, in any.manner whatsoever, any confidential matter, in relation to examination, the knowledge of which he has come to be in possession, due to his official position.
