- A person shall not be nominated [* * *] [The words [or co-opted] were inserted by Punjab Act 11 of 1944, Section 25(a) and omitted by Punjab Act No. 1 of 1959, Section 29(a).] to be member of a committee if he -(i)is less than twenty-one years of age; or(ii)is of unsound mind; or(iii)is an undischarged insolvent; or(iv)is a patit [or not a Sikh] [Inserted by Punjab Act 11 of 1944, Section 25(b).]; or(v)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(vi)is a paid servant of a Notified Sikh Gurdwara;(vii)[ being a keshadhari Sikh is not an amritdhari; or [Inserted by Punjab Act 11 of 1944, Section 25(c).](viii)takes alcoholic drinks; or(ix)[ not being a blind person cannot read or write Gurmukhi.]Explanation. - For purposes of clause (ix) 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 Board 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.][92. Qualification of electors. - Every person shall be entitled to have his name registered on the electoral roll of a constituency for the election of a member or members of a Committee who is a resident in the constituency, and is a Sikh more than twenty-one year of age and has had his name registered as a voter in such manner as may be prescribed :[Provided that no person shall be registered as an elector who -(a)trims or shaves his beard or keshas;(b)smokes; and(c)takes alcoholic drinks.]
