Section 37 in Karnataka Janapada Vishwavidyalaya Act, 2011
37. Disqualification of membership.
(1)A person shall be disqualified for election or nomination as a member of any of the authorities of the University, if on the date of such election or nomination, if he is,-(a)of unsound mind; or(b)adjudicated as an insolvent or an undischarged insolvent; or(c)sentenced by a criminal court to imprisonment for any offence involving moral turpitude.(2)In case of any dispute or doubt, the Syndicate shall determine whether a person is disqualified or not under sub-section (1) and its decision shall be final.
