Section 29 in Punjab Bhagwan Valmik Ji Tirath Sthal (Ram Tirath) Shrine Board Act, 2016
29. Disqualification of pujaris.
- A person shall be disqualified for being appointed as, and for continuing to be, a pujari, -(a)if he is an undischarged insolvent; or(b)if he is of unsound mind and stands so declared by a competent court; or(c)if he is interested either directly or indirectly in a subsisting lease or any property of, or contract made with, or any work being done for, the Shrine or is in arrears of any dues payable to the Shrine; or(d)if he is appearing as a legal practitioner on behalf of or against the Shrine; or(e)if he has been sentenced by a criminal court for an offence involving moral turpitude, and such sentence has not been reversed; or(f)if he has acted adversely to the interest of the Shrine; or(g)if he is an addict to intoxicating liquors or drugs; or(h)if he has not completed twenty-one years of age.
