(1)No person shall be qualified for nomination or election as a member of any of the authorities of the University, if on the date of such nomination or election, he is-(a)of unsound mind, [ a deaf-mute or suffering from leprosy; Omited by Tamil Nadu Universities Laws (Third Amendment) Act, 2022] or(b)an applicant to be adjudicated as an insolvent or an undischarged insolvent;(c)sentenced by a Criminal Court to imprisonment for any offence involving moral turpitude.(2)[ In case of dispute or doubt as to whether a person is disqualified under sub-section (1), the syndicate" shall refer such case to the Chancellor whose decision shall be final] [Substituted by Alagappa University (Amendment) Act, 1987 (Tamil Nadu Act 21 of 1987).][* * *] [Section 8 Omitted by Tamil Nadu Universities Laws (Amendment) Act, 1989 (Tamil Nadu Act 29 of 1989).]
