Section 43(2) in Madurai-Kamaraj University Act, 1965
(2)The Senate may also by an order in writing made in this behalf remove any person from the membership of any authority of the University if he becomes of unsound mind or [ deaf-mute or suffers from leprosy; Omited by Tamil Nadu Universities Laws (Third Amendment) Act, 2022] or has applied to be adjudicated or has been adjudicated as an insolvent.
