- A person shall not be [* * * *] [The words 'nominated or'omitted by Punjab Act 44 of 1953, Section 4.] co-opted to be a member of the Board if he -(i)is less than [twenty-five] [Substituted for the words 'twenty-one' by Punjab Act 1 of 1959, Section 22(a).] years old;(ii)is not a Sikh;(iii)is of unsound mind;(iv)is an undischarged insolvent;(v)is a patit;(vi)is minister of a Notified Sikh Gurdwara other than the head minister of the Darbar Sahib, Amritsar, or of any of the four Sikh Takhats specified in clause (ii) of sub-section (1) of Section 43;(vii)is a paid servant of any Notified Sikh Gurdwara or of the Board, other than a member of the executive committee of the Board;(viii)[ being a keshadhari Sikh is not an amritdhari; [Added by Punjab Act 11 of 1944, Section 9.](ix)takes alcoholic drinks](x)[ not being a blind person cannot read and write Gurmukhi. [Substituted by Punjab Act No. 1 of 1959, Section 22(b).]Explanation. - for purposes of clause (x) a person shall be deemed to be able to -(a)read Gurmukhi if he is able to recite Shri Guru Granth Sahib in Gurmukhi; and(b)write Gurmukhi if he is able to communicate his consent to become a member in Gurmukhi, in his own handwriting. If any question arises whether a candidate is or is not able to read or write Gurmukhi the question shall be decided in such manner as may be prescribed.]
