Section 30 in Uttar Pradesh Private Universities Act, 2019
30. Disqualification for membership of a body.
- A person shall be disqualified for being a member of any of the authorities for bodies of the University, if he/she-(1)is of unsound mind and stands so declared by a competent court;(2)is an undischarged insolvent;(3)has been convicted of any offence involving moral turpitude;(4)has been punished for indulging in or promoting unfair practice in the conduct of any examination, in any form, anywhere;(5)has any profit motive from University except salary or any either authorised emoluments;(6)applies University fund for his personal use,
