Section 9 in Bihar Hindu Religious Trusts Act, 1950
9. Disqualifications of members.
- A person shall not be eligible for appointment or election as member, if such person-(a)is not a Hindu;(b)is less than twenty-five years of age;(c)is of unsound mind and stands so declared by a competent Court:(d)has applied for being adjudged an insolvent or is an undischarged insolvent;(e)has been convicted of any offence under this Act;(f)has been convicted of any such offence or is subjected by a Criminal Court, to any such order as implies moral turpitude which, in the opinion of the State Government unfits him to hold office;(g)has, on any previous occasion, been removed from office under Section 14 or by order of a competent Court from any position of trust or mismanagement of corruption; or(h)[ is a trustee who has alienated the trust property, for his own benefit.] ['Clause (h)' Substituted vide Section 4 by Amendment Act 1 of 2007.]:Provided that this clause shall not apply to a person appointed as member of the first Board under sub-section (1) of Section 7.
