Section 13 in Madras Hindu Religious and Charitable Endowments Act, 1951
13. Strength of Area Committees and term of Office and Disqualifications of members.
- [(1) Every Area Committee shall consists of the following members appointed by the Government, namely:-(a)one philosopher of Hindu religion;(b)one social reformer of Hindu religion;(c)one member from any of the Temple Advisory Committees constituted under section 14;(d)one member from Scheduled Caste or Scheduled Tribe Communities;(e)one woman member;(f)two other members.(1A)The Government shall nominate one of the members as its Chairman.] [Substituted by Act No. 31 of 2008.](2)Save as otherwise expressly provided in this section, a member of an area Committee shall be entitled to hold office for three years from the date on which his appointment is notified in the Fort. St. George Gazette.(3)A person shall be disqualified for being appointed as, or for being, a member of an area Committee-(a)if he does not profess the Hindu religion;(b)if he has applied or applies to be, or has been, or is, adjudicated an insolvent;(c)if he is of unsound mind, a deaf-mute or suffering from contagious leprosy;(d)if he is a trustee of, or an office-holder or a servant attached to, or a person in receipt of any emolument or perquisite from, any temple or specific endowment over which the Area Committee has jurisdiction, or if he belongs to a Join Hindu Family a member of which is such a trustee, office holder or servant or a person in receipt of any such emolument or perquisite;(e)if he has been sentenced by a criminal court to transportation or to imprisonment for a period of more than six months, for any offence other than an offences not involving moral turpitude such sentence not having been cancelled of reduced to a period of six months or less or the offence not having been pardoned, provided that the Government may direct that such sentence shall not operate as a disqualification.(4)A person shall also be disqualified for being appointed as a member of an Area Committee if he is already a member of some other Area Committee.(5)A member of an Area Committee shall also cease to hold office-(a)if he absents himself from three consecutive meetings of the Committee:Provided that when a person who ceased to be a member by reason of such absence, applies for restoration within one month from the date of the last of the three meetings, the Committee may, at the meeting next after the receipt of such application, restore him to his office of member but a member shall not be so restored more than twice during his term of office or(b)If he resigns his office by giving notice in writing to the Government.
