Section 63(2) in Kerala Veterinary and Animal Sciences University Act, 2010
(2)A person shall not be qualified to have his name entered in the register of graduates, if he,-(i)is of unsound mind and stands so declared by a competent authority;(ii)is an undischarged insolvent;(iii)is convicted for an offence involving moral turpitude;(iv)is a registered graduate of any other University established by law in the State;
