(2)A person who(a)is of unsound mind and stands so declared by a competent Court;(b)is an undischarged insolvent;(c)is convicted by a Court of an offence punishable with imprisonment for more than six months, if such offence involves moral turpitude; and(d)is a Registered Graduate of any other University established by law in the State of Maharashtra,shall not be qualified to have his name entered in the Register of Graduates or be a Registered Graduate :Provided that, such disqualification in clause (d) of this sub-section shall not apply to a person referred to in clause (b) of sub-section (1) if, within six months from the commencement of this Act, such person elects to be a Registered Graduate only of the University, and intimates to the Registrar that he has so elected, whereupon he shall cease to be a Registered Graduate of any other University established by law in the State of Maharashtra.
