Section 9 in The Shree Sai Baba Sansthan Trust (Shirdi) Act, 2004
9. Disqualification for membership.—
(1)A person shall be disqualified for appointment as or for being, a member, if he—(a)is a minor;(b)is of unsound mind, and is so declared by a Competent Court;(c)is an undischarged insolvent;(d)has directly or indirectly any interest in a lease or any other transaction relating to the immovable property of the Sansthan Trust;(e)save as provided in sub-section (1) of section 6, 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 Sansthan Trust;(f)is guilty of misconduct or who has been charge-sheeted for the offence involving moral turpitude or is otherwise found to be unfit.(2)If is appears to the State Government that a member has incurred any of the disqualifications as provided in sub-section (1), the State Government may, after giving such member an opportunity of showing cause and after considering any such cause shown, remove such person from membership, and the decision of the State Government shall be final.
