(1)No person shall be qualified for election or nomination or appointment as a member of any of the authorities of the University or for continuing as such member, if he-(a)is below twenty-five years of age, or(b)is of unsound mind or a deaf-mute; or(c)is an undischarged insolvent; or(d)has been convicted by a court of law of an offence involving moral delinquency; or(e)has been debarred by any University from appearing in examinations, for malpractices in connection with any examination:Provided that clause (a) shall not apply to a person elected or nominated in the capacity of a student to any of the said authorities:Provided further that the disqualification of a person under clause (e) shall cease on the expiry of the period for which he has been debarred.(2)If any question arises as to whether any person is disqualified under sub-section (1), the question shall be referred to the Chancellor and his decision thereon shall be final.
