Section 24 in Himalayan University, Itanagar (Arunachal Pradesh) Act, 2012
24. Disqualification for membership of an authority.
- A person shall be disqualified 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 undercharged insolvent;(c)has been convicted of any offence involving moral turpitude, or'(d)has been punished for indulging in or promoting unfair practice in the conduct of any examination, in any form, anywhere.
