(8)A person shall be disqualified for being appointed as. or for being, a Vice-Chancellor -(i)if he is a Member of the Parliament or of any State Legislature or of any local authority, or(ii)if he is a member of a political party, or(iii)if he is or any time has been adjudged an insolvent or he has suspended payment of his debts or has compounded with his creditors, or(iv)if he is of unsound mind or stands so declared by a competent court, or(v)if he is or has been convicted of an offence, which in the opinion of the Chancellor, involves moral turpitude.
