Section 17 in Tamil Nadu Teachers Education University Act, 2008
17. Disqualification for membership.
(1)No person shall be qualified for election or nomination as a member of any of the authorities of the University, if on the date of such election or nomination he is-(a)of unsound mind or [ a deaf-mute;Omited by Tamil Nadu Universities Laws (Third Amendment) Act, 2022] or(b)An applicant to be adjudicated as an insolvent or an undischarged insolvent, or(c)Sentenced by a criminal court to imprisonment for any offense involving moral turpitude,(2)In case of dispute or doubt, the Syndicate shall determine whether a person is disqualified under sub-section (1) and its decision shall be final.
