Section 12(9) in The Uttar Pradesh State Sports University Act, 2021
(9)A person shall be disqualified for being appointed, or for being a Vice-Chancellor-(i)if he/she is a member of the Parliament, or of any State Legislature or of any local authority : or(ii)if he/she is a member of a political party ; or(iii)if he/she is or any time has been adjudged an insolvent or he/she has suspended payment of his debts or has compounded with his creditors ; or(iv)if he/she is of unsound mind or stands so declared by the competent court; or(v)if he/she is or has been convicted of an offence, which in the opinion of the State Government, involves moral turpitude.
