Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 33] [Entire Act]

State of West Bengal - Subsection

Section 33(1) in Presidency University Act, 2010

(1)No person shall be qualified for election or nomination as a member of any authority or body of the University or shall continue as such member if he-
(i)is of unsound mind, or
(ii)is an undischarged insolvent, or
(iii)has been convicted by a court of law for an offence involving moral turpitude.