Section 41 in The Maharashtra University of Health Sciences Act, 1998
41. Disqualification of membership of authority.
- A person shall be disqualified for being a member of any of the authorities of University, if such person-(a)is of unsound mind and stands so declared by a competent court;(b)is an undischarged insolvent;(c)has been convicted of any offence involving moral turpitude;(d)is conducting or engaging oneself in private tuitions or private coaching classes;(e)has been punished for indulging in or promoting, unfair practices in the conduct of any examination in any form any where.
