Section 62 in Chhattisgarh Swami Vivekanand Technical University Adhiniyam, 2004
62. Disqualification for being member of authority.
(1)A person shall be disqualified for being chosen as, and for being a member of any of the Authorities of the University -(a)if he is of unsound mind; or(b)if he is deaf, mute or suffering from any contagious disease; or(c)if he is an undischarged insolvent; or(d)if he has been convicted by a Court of Law of an offence involving moral turpitude and sentence in respect thereof to imprisonment for not less than six months;(2)If any question arises as together a person is, has been subject to any of the disqualifications mentioned in sub-section (1) the question shall be referred for the decision of the Kuladhipati and his decision thereon shall be final and no suit or other proceeding shall lie in any court of law against such decisions.
