Section 28 in Ramchandra Chandravansi University Act, 2018
28. Disqualification for membership of an authority or body.
- A person shall be disqualified from being a member of any of the authorities or bodies of the university, if he/she:(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)has been punished for indulging or in promoting unfair practice in the conduct of any examination , in any form, anywhere.
