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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Madhya Pradesh - Subsection

Section 67(1) in The Rajiv Gandhi Proudyogiki Vishwavidyalaya Adhiniyam, 1998

(1)A person shall be disqualified for being chosen as, and for being a member of any of the Authorities of the Vishwavidyalaya-
(a)if he is of unsound mind; or
(b)if he is deaf, mute or suffering from any contagious disease; or
(c)if he is an undischarged insolvent; or
(d)if he has been convicted by a Court of Law of an offence involving moral turpitude and sentenced in respect thereof to imprisonment for not less than six months.