Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 19] [Entire Act]

State of Kerala - Section

Section 4 in Guruvayoor Devaswom Act, 1978

4. Composition of Committee.

(1)The Committee shall consist of the following members, namely:-
(a)the Zamorin Raja;
(b)the Karanavan for the time being of the Mallisseri Illom at Guruvayoor;
(c)the Thanthri of the Temple , ex-officio;
(d)a representative of the employees of the Devaswom nominated by the Hindus among the Council of Ministers;
(e)not more than five persons, of whom one shall be a member of a Scheduled Caste, nominated by the Hindus among the Council of Ministers from among persons having interest in the Temple.
(2)A person shall be disqualified for being nominated under clause (e) of subsection (1), if-
(i)he believes in the practice of untouchability or does not profess the Hindu Religion or believe in temple Worship ; or
(ii)he is an employee under the Government or the Devaswom; or
(iii)he is below thirty years of age; or
(iv)he is engaged in any subsisting contract with the Devaswom; or
(v)he is subjected to any of the disqualifications mentioned in clauses (a), (b) and (c) of sub-section (3) of section 5.
(3)The members of the Committee shall, at its first meeting, elect one of its members as its Chairman.
(4)Every member of the Committee shall, before, entering upon his office, make and subscribe in the presence of the Commissioner an oath in the following form, that is to say-"I, AB, do swear in the name of God that I profess the Hindu Religion and believe in temple worship and that I do not believe in the practice of untouchability.".