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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Tamilnadu - Subsection

Section 30(1) in Tamil Nadu Music and Fine Arts University Act, 2013

(1)A person shall be disqualified for nomination as a member of any of the authorities of the University, if on the date of such nomination he is, -
(i)of unsound mind;
(ii)adjudicated as an undischarged insolvent;
(iii)convicted by a criminal court to imprisonment for any offence.