Section 35 in The North Bengal University Act, 1981
35. Disqualifications.
(1)No person shall be qualified for election or nomination as a member of any authority or body of the University or shall continue as such member if he-(i)is of unsound mind or a deaf-mute, or(ii)is an undischarged insolvent, or(iii)has been convicted by a court of law for an offence involving moral turpitude.(2)In case of any doubt or dispute, the ChancellorÂ’s decision whether a person is disqualified under the provisions of sub-section (1) shall be final.(3)No person shall be entitled to stand as a candidate for election to any authority or body of the University from more than one constituency.(4)No person shall be entitled to be enrolled as a voter for, or to cast his vote at, an election to any authority or body of the University from more than one constituency:Provided that this sub-section shall not apply in the case of an election of members of the Court to the Executive Council, the Faculty Councils for postgraduate studies, and the Councils for undergraduate studies.[35A. Part-time Teachers or part-time non-teaching staff not to be entitled to be enrolled as voters or to be nominated.-] [Section 35A inserted by W.B, Act 20 of 1986.] Notwithstanding anything contained elsewhere in this Act, no person shall,-(a)if he is a Teacher, not holding any whole-time teaching post, or appointed for a specified period, or(b)if he is a member of the non-teaching staff, not appointed on a regular scale of pay or not holding any whole-time non-teaching post,be entitled to be enrolled as a voter for, or to cast his vote at, an election to any authority or body of the University or of any college or institution affiliated to the University or to be nominated to any such authority or body.Explanation.- "Regular scale of pay" shall mean pay which, subject to any conditions prescribed by the University, rises by periodical increments from a minimum to a maximum.
