Section 37 in Dr. Babasaheb Ambedkar Technological University Act, 2014
37. Disqualification of members of authorities.
- A person shall be disqualified from being a member of any of the authorities of university, if he-(a)is of unsound mind and stands so declared by a competent court;(b)is an undischarged insolvent;(c)has been convicted of any offence involving moral turpitude;(d)has been punished for indulging in or promoting unfair practices in the conduct of any examination in any form anywhere;(e)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.
