Section 39(4) in Kerala University of Health Sciences Act, 2010
(4)A person shall be disqualified for being a member of any of the authorities of the University, if such person,-(i)is of unsound mind and stands so declared by a competent authority;(ii)is an undischarged insolvent;(iii)has been convicted of any offence involving moral turpitude;(iv)is conducting or engaging oneself in private tuitions or private coaching classes or private medical practice, if such private tuition, coaching or private practice has been banned by the Government in respect of such person;(v)has been punished for indulging in or promoting unfair practices in the conduct of any examination in any form anywhere.
