Section 66 in The M.P. Vishwavidyalaya Adhiniyam, 1973
66. Disqualifications for being member of authority.
(1)A person shall be disqualified for being chosen, and for being a member of any of the authorities of the University :-(a)if he is of unsound mind;(b)if he is deaf, mute or suffering from any contiguous disease;(c)if he is undischarged insolvent;(d)if he has been convicted by a Court of Law of an offence involving moral turpitude and sentenced in respect thereof to imprisonment for not less than six months.(2)If any question arises as to whether a person is or had been subject to any of the disqualifications mentioned in sub-section (1), the question shall be referred for the decision of the Kuladhipati and his decision thereon shall be final and no suit or other proceeding shall lie in any Court of Law against such decision.
