- The following properties shall be deemed to be disqualified for the management of their property ;(a)minors;(b)women declared by the State Government to be incapable of managing their property ;(c)proprietors adjudged by a competent Civil Court to be of unsound mind and incapable of managing their property;(d)proprietors declared by the State Government to be in capable of managing their property owning to any physical or mental defect or infirmity rendering them unfit to manage their property ;(e)proprietors declared by the State Government to be incapable of managing their property owing to their having been convicted of a non-bailable offence and being unfitted by vice or bad character; and(f)proprietors declared by the State Government to be incapable of managing or unfitted to manage their property owing to -(i)their having entered upon a course of wasteful extravagance likely to dissipate their property, or(ii)their failure without sufficient reason to discharge the debts and liabilities due by them, or(iii)their ordinarily not residing in the State of Orissa, or(iv)their persistent failure to discharge the duties imposed on them by any law for the time being in force :Provided that no such declaration under Sub-clauses (i) and (ii) shall be made unless tire State Government are satisfied-(a)that the aggregate annual interest payable at the contractual rate on the debts and liabilities due by such proprietors exceeds one-third of the average annual profits of the preceding five years; and(b)that such extravagance or such failure to discharge the said debts and liabilities is likely to lead to the dissipation of property.
