Section 6 in The U.P. State Council Of Higher Education Act, 1995
6. Disqualification for membership of Council. -
A person shall be disqualified for being appointed as Chairman or for being nominated as a member of the Council or for being such Chairman or nominated member, if -(a)he is of unsound mind;(b)he is an undischarged insolvent;(c)he has been sentenced for any offence involving moral turpitude, punishable under any law with imprisonment such sentence not having been annulled and a period of five years has not elapsed from the date of expiration of the sentence;(d)he is a paid officer or employee of the Council; or(e)he incurs such other disqualifications as may be prescribed by the State Government.
