(1)No person shall be qualified for nomination or election as a member of any of the authorities of the University, if on the date of such nomination or election, he is-(a)of unsound mind, [ a deaf-mute or suffering from leprosy; 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 offence 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[* * *] [Omitted by Tamil Nadu Act 29 of 1989.]
