Section 7D in Madras Hindu Religious and Charitable Endowments Act, 1951
7D. [ Disqualification for membership. [Inserted by Act No. 31 of 2008.]
- No person shall be eligible for nomination or election as a member of the Board, if he, -(i)is of unsound mind; or(ii)is an undischarged insolvent; or(iii)is an office-holder or a servant of the Government, a Local Authority, or a Devaswom Board; or(iv)is interested in an existing contract for the supply of any material to the Board or for executing any work on behalf of the Board; or(v)has been convicted by a criminal court for any offence involving moral turpitude; or(vi)is a Member of the Parliament or of the Legislature of any State or of a Local Self Government Institution; or(vii)has been removed from holding any office in pursuance of a court order; or(viii)involves in the business of production or sale of liquor.]
