Section 22 in Abhilashi University (Establishment And Regulation) Act, 2014
22. Disqualifications.
- A person shall be disqualified for being a member of any of the authorities or bodies of the University, if he,-(a)is of unsound mind and stands so declared by a competent court; or(b)is an undischarged insolvent; or(c)has been convicted of any offence involving moral turpitude; or(d)is conducting or engaging himself in private coaching classes; or(e)has been punished for indulging in or promoting unfair practice in the conduct of any examination, in any form, anywhere.
