Section 9(9) in Swarnim Gujarat Sports University Act, 2011
(9)A person shall be disqualified for being appointed, or for being a Vice-Chancellor -(i)if he is a member of the Parliament, or of any State Legislature or of any local authority, or(ii)if he is a member of a political party, or(iii)if he is or any time has been adjudged an insolvent or he has suspended payment of his debts or has compounded with his creditors, or(iv)if he is of unsound mind or stands so declared by the competent court, or(v)if he is or has been convicted of an offence, which in the opinion of the State Government, involves moral turpitude.
