Section 21 in Hindu Religious Institutions and Charitable Endowments Act, 1997
21. Disqualification of Members.
- A person shall not be qualified for being appointed or continued in office as a non-official member on the Advisory Committee, if:-(a)he is not a citizen of India:(b)he has not attained the age of twenty five years:(c)he is an undischarged insolvent so declared by a competent court:(d)he is a person of unsound mind or is suffering from any mental defect or infirmity which would render him unfit to perform as such member ;(e)he has been convicted or sentenced by a criminal court for an offence involving moral turpitude, such sentence having not been reversed, or the offence pardoned.
