Section 25(5) in Hindu Religious Institutions and Charitable Endowments Act, 1997
(5)A person shall be disqualified for being appointed or continuing as a member of the Committee of Management of any notified Institution.-(i)if he is declared an undischarged insolvent by a competent court or;(ii)if he is of unsound mind and stands so declared by a competent court or if he is a deaf or mute or is suffering from leprosy or any virulent or contagious disease; or(iii)if he has an interest, direct or indirect in any subsisting lease of any property or of any contract made with, or any work being done for, the institution, or is in arrears of any kind due by him to such institution;or(iv)if he is appearing as a legal practitioner on behalf of or against the institution; or(v)if he has been sentenced by a criminal court for an offence involving moral turpitude, such sentence not having been reversed or offence pardoned;(vi)if he has at any time conducted adverse to the interests of the institution; or(vii)if he is an office holder other than Archaka, or a servant attached to or a person in receipt of any emolument or perquisite from such institution; or(viii)if he is addicted to intoxication liquor or drugs; or(ix)if he is not a Hindu; or having been a Hindu has converted to any other religion;
