Section 44 in The Maharashtra Universities Act, 1994
44. Disqualification for membership of authority.
- A person shall be disqualified for being a member of any of the authorities of university, if he-(a)is of unsound mind and stands so declared by a competent court;(b)is an undischarged insolvent;(c)has been convicted of any offence involving moral turpitude;(d)is conducting or engaging himself in private tuitions or private coaching classes;(e)has been punished for indulging in or promoting unfair practices in the conduct of any examination in any form anywhere.(f)[ discloses or causes to disclose to the public, in any manner whatsoever, any confidential matter, in relation to examination, the knowledge of which he has come to be in possession, due to his official position.] [This entry was added by Maharashtra 55 of 2000, section 36.]
