Section 26 in Vijaybhoomi University, Raigad Act, 2018
26. Disqualification.
- A person shall be disqualified for being a member of any of the authorities or bodies of the University, if he,-(i)is of unsound mind and stands so declared by a competent court ; or(ii)has been convicted of any offence involving moral turpitude ; or(iii)is conducting or engaging himself in private coaching classes ; or(iv)has been punished for indulging in or promoting unfair practices in the conduct of any examination, in any form, anywhere.
