Section 20 in Himachal Pradesh Hindu Public Religious Institution and Charitable Endowments Act, 1984
20. Disqualifications of trustees and pujaris.
- A person shall be disqualified for being appointed as, and for continuing to be, a trustee or a pujari as the case may be,-(a)if he is an undischarged insolvent;(b)if he is of unsound mind and stands so declared by a competent court;(c)if he is interested either directly or indirectly in a subsisting lease or any property of, or contract made with, or any work being done for, the institution or endowment or is in arrears of any dues payable to such institution or endowment;(d)if he is appearing as a legal practitioner on behalf of or against the institution or endowment;(e)if he has been sentenced by a criminal court for an offence involving moral turpitude, and such sentence has not been reversed;(f)if he has acted adversely to the interest of the institution and endowment;(g)if he is an addict to intoxicating liquors or drugs;(h)in case of non-hereditary trustee or a pujari, if he has not completed twenty one years of age; and(i)in the case of a Hindu Public Religious Institution, if he ceases to profess Hindu religion or persuasion or to belong to the religious denomination to which the Hindu Public Religious Institution and Charitable Endowment pertains.
