5. Disqualifications for being nominated or co-opted as members of the committee.
- A person shall be disqualified for being nominated or co-opted as a member of the Committee:(i)if he is not a citizen of India;(ii)if he is not a Muslim;(iii)if he is an undischarged insolvent;(iv)if he is a member of any public body or association which has been declared illegal by the Central Government or any State Government:(v)if he holds any office of profit under the Committee: or(vi)if he takes part in the management or direction of any business which has interests in pilgrims traffic:Provided that nothing in this rule shall apply to any official or other representative of any Shipping Company engaged in the transport of pilgrims to the Hedjaz.
