Section 9(1) in The Shree Sai Baba Sansthan Trust (Shirdi) Act, 2004
(1)A person shall be disqualified for appointment as or for being, a member, if he—(a)is a minor;(b)is of unsound mind, and is so declared by a Competent Court;(c)is an undischarged insolvent;(d)has directly or indirectly any interest in a lease or any other transaction relating to the immovable property of the Sansthan Trust;(e)save as provided in sub-section (1) of section 6, is a paid servant of the Committee or has any share or interest directly or indirectly in any contract for the supply of the goods to or for execution of any work, or the performance of any service, undertaken by the Committee in respect of the Sansthan Trust;(f)is guilty of misconduct or who has been charge-sheeted for the offence involving moral turpitude or is otherwise found to be unfit.
