(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 Chancellor'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 and the Faculty Councils for post-graduate and undergraduate studies to the Executive Council]. [[Proviso substituted by W.B. Act 5 of 1983, which was earlier as under :-'Provided that this sub-section shall not apply in the case of an election of members of the Court to the Executive Council, and the Faculty Councils for post-graduate and undergraduate studies.'.]][* * * * * * *] [[Sub-Section (5) first inserted by W.B. Act 5 of 1983, then omitted by W.B. Act 20 of 1986 which was as under :-'(5) No person shall, if he is a Teacher appointed for a specified period, be entitled to be enrolled as a voter for an election to any authority or body of the University.'.]]
