Section 131(2) in Maharashtra Public Universities Act, 2016
(2)A person who -(a)is of unsound mind and stands so declared by a competent court; or(b)is an un-discharged insolvent; or(c)is convicted for an offence involving moral turpitude; or(d)has obtained a degree by fraudulent means; or(e)is a registered graduate of any other university established by law in the State, shall not be qualified to have his name entered in the register of graduates, or be a registered graduate.
