Section 29 in Andhra Pradesh Universities Act, 1991
29. Disqualification for Membership.
- No person shall be qualified for nomination as a member of any of Authorities of the University, if he,-(a)is, on the date of nomination, of unsound mind, a minor, a deaf-mute or is suffering from leprosy; or(b)applied to be adjudicated as an insolvent or is an undischarged insolvent; or(c)has been convicted and sentenced by a criminal court to imprisonment for a period of more than one year for an offence involving moral turpitude unless such sentence has been reversed or the offence has been pardoned or a period of five years has elapsed from the date of the expiration of the sentence.
