(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 or [ a deaf mute; Omited by Tamil Nadu Universities Laws (Third Amendment) Act, 2022] or(b)an applicant to be 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 dispute or doubt as to whether a person is disqualified under sub-section (1), the Syndicate shall determine and its decision shall be final.
