Section 39 in Potti Sreeramulu Telugu University Act, 1985
39. Disqualification for Membership.
(1)No person shall be qualified for election or nomination as a member of any of the authorities of the University if, on the date of such election or nomination, he is,-(a)of unsound mind, deaf-mute or suffering from leprosy; or(b)an applicant to be adjudicated as an insolvent or an un-discharged insolvent; or(c)sentenced by a criminal court to imprisonment for any offence involving moral turpitude.(2)In case of dispute or doubt as whether a person is disqualified under sub-section (1) the Executive Council shall refer such case to the Chancellor, whose decision thereon shall be final.
