Section 8(1) in Travancore-Cochin Hindu Religious Institutions Act, 1950
(1)If a person elected or nominated as a member of the Board is or subsequently becomes subject to any of the disabilities stated in clauses (i), (ii), (iv) and (v) Section 7, and is declared by a court to be under such disability as hereinafter provided, or becomes subject to the disability mentioned in clause (iii) or (v) of Section 7 or ceases to profess the Hindu Religion, he shall cease to be a member.
