Section 16(2) in Sardar Patel University Act, 1955
(2)[ A person-] [Sub-section (2) shall stand unmodified vide the Bombay Adaptation of Laws (State and Concurrent Subjects) Order, 1956.](a)who is of unsound mind and stands so declared by a competent court,(b)who is an undischarged insolvent,(c)who is convicted by a Court of an offence punishable with transportation for life or imprisonment for more than six months and such offence involves moral turpitude, or(d)who is a registered graduate of any other University established by law in the [State of Gujarat] [These words were substituted for the words 'State of Bombay' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.]shall be disqualified to have his name entered in the register of graduates or to be a registered graduate:[*****] [This proviso was omitted, by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.]
