30. Disqualification for membership of an Authority or Body.- A person
shall be disqualified for being a member of any of the authorities or bodies of theUniversity, if he,-(a)is of unsound mind and stands so declared by a competent court;(b)is an undischarged insolvent;(c)has been convicted of any offence involving moral turpitude;(d)conducting or engaging himself in private coaching classes;(e)has been punished for indulging in or promoting unfair practice in theconduct of any examination, in any form, anywhere; and(f)as and when the Board of Governors were to form an opinion in writing thata Member of any of the authorities or bodies is unfit to hold the post.
