Section 17(1) in Tamil Nadu Teachers Education University Act, 2008
(1)No person shall be qualified for election or nomination as a member of any of the authorities of the University, if on the date of such election or nomination 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 offense involving moral turpitude,
