Section 11 in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018
11. Disqualifications.
- A person shall be disqualified for appointment as, or for being, a member, if he,-(a)is not qualified under sub-section (1) of section 10 ;(b)is a minor ;(c)is of unsound mind, and is so declared by a competent court ;(d)is an undischarged insolvent ;(e)has directly or indirectly any interest in a lease or any other transaction relating to the immovable property of the Temple or unlawfully held the property of the Temple ;(f)has been convicted by a criminal court of any offence involving moral turpitude ;(g)has, without obtaining leave of absence from the Committee, remained absent, -(i)for three consecutive meetings of the Committee ;(ii)from India for a continuous period of six months ;(h)is a paid servant of the Committee or has any share or interest directly or indirectly in any contract for the supply of the goods to or for execution of any work, or the performance of any service, undertaken by the Committee in respect of the Temple Trust ;(i)has been found guilty of grave misconduct in the discharge of his duties or being guilty of corruption or any disgraceful conduct while holding the office of the member of the Committee;(j)has been suspended, removed or dismissed as a Trustee of any public Trust, under section 41-D or any other provisions of the Maharashtra Public Trusts Act (XXIX of 1950) by the Charity Commissioner or Court ;(k)is practicing as a Legal Practitioner for or against the Temple Trust;(l)has left India for the purpose of residing abroad.
