(3)A person shall not be eligible for nomination as the President or a member of the Board if-(i)he is of unsound mind and stands so declared by a competent court, or(ii)he has been convicted of an offence involving moral turpitude, or(iii)he has applied for being adjudicated an insolvent or is an un-discharged insolvent, or(iv)he is a minor or a deaf-mute or suffering from leprosy, or(v)he is an office-holder or a servant of the temple or is in receipt of any emoluments or perquisites from the temple, or(vi)he is interested in a subsisting contract for making any supplies to, or executing any work on behalf of the temple or as legal practitioner for or against the temple, or(vii)he does not profess Hindu religion.
