Section 8 in The Jammu and Kashmir Shri Mata Vaishno Devi Shrine Act, 1988
8. Disqualifications for membership of Board.
- A person shall be disqualified for being appointed, as a member of the Board,-(a)if such person is not a Hindu;(b)if he is of unsound mind and stands so declared by a competent court or if he is a deaf mute, or is suffering from contagious leprosy any virulent contagious disease;(c)if he is an undischarged insolvent;(d)if he is appearing as a legal practitioner against the Board:(e)if he is sentenced by a criminal court for an offence involving moral turpitude, such sentence not having been reversed;(f)if in the opinion of the Governor he has acted against the interests of the Shrine;(g)if he is an office-holder or servant attached to the Board, provided that nothing in this clause shall apply to the Chief Executive Officer of the Board;(h)if he has been guilty of corruption or misconduct in the administration of the Shrine;(i)if he is addicted to intoxicating liquors or drugs.
