(1)A person shall not be eligible for election as a member of a Committee if such person -(i)is not registered on the roll of any constituency formed for the purposes of this Act; or(ii)is of unsound mind; or(iii)is an undischarged insolvent; or(iv)is a minister of a Notified Sikh Gurdwara other than the head minister of the Darbar Sahib, Amritsar, or any of the four Sikh Takhats specified in clause (ii) of sub-section (1) of Section 43; or(v)is a paid servant of any Notified Sikh Gurdwara or of the Board; or(vi)is a patit; or(vii)is not a Sikh; or(viii)being a keshadhari Sikh is not an Amritdhari; or(ix)takes alcoholic drinks, or(x)not being a blind person cannot read or writ Gurmukhi.Explanation. - For purposes of clause (x) a person shall be deemed to be able to-(a)read Gurmukhi, if he is able to recite Shri Guru Granth Sahib in Gurmukhi, and(b)write Gurmukhi if he fills his nomination paper for election to the Committee in Gurmukhi in his own handwriting. If any question arises whether a candidate is or is not able to read and write Gurmukhi, the question shall be decided in such manner as may be prescribed.(2)Notwithstanding anything contained in sub-section (1), no person shall be prevented from standing as a candidate at any election on the ground that he is a patit, but if he is elected and thereafter found, under the provisions of section 84, to be patit, his election shall be void.]
