Section 5 in Bihar State Higher Education Council Act, 2018
5. Disqualifications for membership of Council.
- A person shall be disqualified for being appointed as Vice-Chairman or for being nominated as a member of the Council, if-(a)He is of unsound mind:(b)He is an applicant to be adjudicated as insolvent or is an undercharged insolvent;(c)He has been sentenced for any offence involving moral turpitude;(d)He is working and paid officer or employee of the Council; or(e)He incurs such other disqualification as may be prescribed by the Government;
