Section 7 in Travancore-Cochin Hindu Religious Institutions Act, 1950
7.
No person shall be eligible for election or nomination as a member of the Board 11 if such person(i)is of unsound mind, a deal-mute or suffering from leprosy; or(ii)is an undischarged insolvent; or(iii)is an office-holder or a servant of Government, a local authority, the Devaswom Board, an incorporated or uninricorporated Devasworn or the trustee of a Hindu Religious Endowment; or(iv)is interested in a subsisting contract for making any supplies to or executing any work on behalf of the incorporated or unincorporated Devaswoms; or(v)has been convicted by a criminal court of any offence involving moral turpitude; or(vi)is a member of Parliament or of the Legislature of any State.
