Section 49(2) in The Bharathiar University Act, 1981
(2)The Syndicate may also by an order in writing made in this behalf remove any person from the membership of any nominated or elected the member whose place has become vacant and the person nominated or elected to a casual vacancy shall be a member authority of the University if he becomes of unsound mind or [deaf-mute or suffers from leprosy ; Omited by Tamil Nadu Universities Laws (Third Amendment) Act, 2022] or has applied to be adjudicated or has been adjudicated as an insolvent.
