Section 7 in Haryana Private Technical Educational Institution (Regulation of Admission and Fee) Act, 2012
7. Disqualifications.
- No person shall be eligible for appointment or continue as a Chairperson or member, if he,-(i)has been associated with a private technical educational institution; or(ii)has been declared by the competent court to be of unsound mind; or(iii)is an undischarged insolvent; or(iv)has been convicted by any court for an offence involving moral turpitude.
