Section 4(1) in The Karnataka State Higher Education Council Act, 2010
(1)No person shall be qualified for nomination or to continue as a member of the Council, if on the date of such nomination he is,-(a)of unsound mind or a deaf, mute; or(b)adjudicated as an un-discharged insolvent;(c)sentenced by a criminal court to imprisonment for any offence involving moral turpitude;(d)directly or indirectly by himself or his partner has any share or interest in any work done by order of, or in any contract entered into on behalf of the Council;(e)a person who has been terminated from any Government or university service for guilty of misconduct or negligence.
