Section 6 in Tamil Nadu Hindu Religious Institutions (Officers and Servants) Service Rules, 1964
6. Disqualifications.
(1)No person convicted and sentenced to imprisonment by a criminal Court for an office involving moral turpitude or bound over for keeping the peace or for good behaviour shall be appointed to or hold any office.(2)No person who has been declared or adjudicated as an insolvent or who has applied to be adjudicated or declared shall be appointed to or hold any office.(3)No person, who has been removed or dismissed from service of any religious institution, local authority, statutory body or Government, shall be employed or allowed to hold office in any religious institution.
