(2)A person shall not be eligible for appointment as the President or a member of the Board if-(a)he is of unsound mind and stands so declared by a competent court, or(b)he has been convicted of any offence involving moral turpitude, or(c)he has applied for being adjudicated an insolvent or is an undischarged insolvent, or(d)he is a minor or a deaf-mute or suffering from leprosy, or(e)he is an office-holder or a servant of the temple or is in receipt of any emoluments or perquisites from the temple, or(f)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(g)he does not profess the Hindu religion or does not belong to the Pushti-Margiya Vallabhi Sampradaya:Provided that the disqualification specified in clause (e) shall not apply to the Goswami if he is willing to serve [as Ex- officio President] [Substituted by Rajasthan Act No. 18 of 1966.] of the Board and the disqualification specified in clause (g) shall not apply to the [Collector] [Substituted by Rajasthan Act. 8 of 1962.].
