- A person shall be disqualified for an appointment as, or for being a member of a Committee of Management if he -(a)is less than twenty-one years of age, or(b)has been convicted by a criminal Court of any offence involving moral turpitude, or(c)is of unsound mind and is so declared by a competent Court, or(d)is an un-discharged insolvent, or(e)is directly or indirectly interested in a lease or any other transaction relating to the endowment of the public trust, or(f)is a paid servant of the Committee of Management, or(g)is found to be guilty of misconduct, or(h)ceases to profess the religion or persuasion or to belong to the religious denomination which the public trust for which the committee is constituted represents, or(i)is otherwise unfit.
