Section 8(6) in The Maharashtra Educational Institutions (Regulation of Fee) Act, 2011
(6)A person shall be disqualified for appointment as the Chairperson or member of the Divisional Fee Regulatory Committee, if such person,-(a)has been convicted and sentenced to imprisonment for an offence which, in the opinion of the Government, involves moral turpitude ; or(b)is an undischarged insolvent ; or(c)is of unsound mind and stands so declared by a competent court ; or(d)has been removed or dismissed from the service of the Government or a body corporate owned or controlled by the Government ; or(e)has, in the opinion of the Government, such financial or other interest as is likely to affect prejudicially the discharge by him of his functions as a member ; or(f)has such other disqualifications as may be prescribed; or(g)is holding any office, post or is in any way connected with any educational institution.[Provided that, for the purposes of clause (g), any person who is ordinary member or advisor of any educational institution or management, shall not be disqualified for appointment as Chairman or Member of the Divisional Fee Regulatory Committee.] [Added by Maharashtra Act No. 28 of 2019, dated 26.8.2019.]
