Section 5(1) in Gujarat State Higher Education Council Act, 2016
(1)A person shall be disqualified for being appointed or nominated or continued to be a member of the Council, if he,-(a)is of unsound mind and has been so declared by a competent court;(b)has been adjudged by a competent court to be of unsound mind;(c)has been adjudicated as mi un-discharged insolvent;(d)has been convicted by a court of law for any offence involving moral turpitude, which in the opinion of the State Government renders him unfit to be a member of the Council;(e)directly, or indirectly, by himself or his partner has any share or interest in any work done by order of, or in any contract entered into on behalf of the Council.
