Section 75(1) in Manipur International University Act, 2018
(1)No person shall be qualified for election or member as a member of any of the authorities of the University, if, on the date of nomination or election, he is-(a)of unsound mind;(b)an applicant to be adjudicated insolvent or an undischarged insolvent; (c) sentenced by a criminal court to imprisonment for any offence involving moral turpitude.
