Section 56G(1) in The Maharashtra Public Trusts Act, 1950
(1)A person shall be disqualified for appointment as, or for being, a member of a committee if he—(a)is a minor;(b)has been convicted by a criminal court of any offence involving moral turpitude;(c)is of unsound mind, and is so declared by a competent court;(d)is an undischarged insolvent;(e)has directly or indirectly interest in a lease or any other transaction relating to the property vesting in the committee;(f)is a paid servant of the committee or has any share or interest in a contract for the supply of goods to, or for the execution of any works, or the performance of any service, undertaken by the committee in respect of the endowment;(g)is found to be guilty of misconduct by the State Government;(h)in the case of a religious endowment ceases to profess the religion or to belong to the religious denomination for which the committee is appointed; or(i)is otherwise unfit.
