Section 12B(1) in Banaras Hindu University Act, 1915
(1)A person shall be disqualified for being chosen as, and for being a member of any of the authorities of the University(a)if he is of unsound mind or is a deaf-mute or suffers from contagious leprosy;(b)if he is an undischarged insolvent;(c)if he has been convicted by a Court of law of an offence involving moral turpitude and sentenced in respect thereof to imprisonment for not less than six months.
