Section 13(3) in Madras Hindu Religious and Charitable Endowments Act, 1951
(3)A person shall be disqualified for being appointed as, or for being, a member of an area Committee-(a)if he does not profess the Hindu religion;(b)if he has applied or applies to be, or has been, or is, adjudicated an insolvent;(c)if he is of unsound mind, a deaf-mute or suffering from contagious leprosy;(d)if he is a trustee of, or an office-holder or a servant attached to, or a person in receipt of any emolument or perquisite from, any temple or specific endowment over which the Area Committee has jurisdiction, or if he belongs to a Join Hindu Family a member of which is such a trustee, office holder or servant or a person in receipt of any such emolument or perquisite;(e)if he has been sentenced by a criminal court to transportation or to imprisonment for a period of more than six months, for any offence other than an offences not involving moral turpitude such sentence not having been cancelled of reduced to a period of six months or less or the offence not having been pardoned, provided that the Government may direct that such sentence shall not operate as a disqualification.
