(1)A person shall not be eligible for election as a member of the Board if such person -(i)is of unsound mind;(ii)is an undischarged insolvent;(iii)is a patit;(iv)is a minister of a Notified Sikh Gurdwara other than the head minister of the Darbar Sahib, Amritsar, or of one of the four Sikh Takhats specified in clause (ii) of sub-section (1) of Section 43;(v)is a paid servant of any Notified Sikh Gurdwara, or of the Board other than a member of the executive committee of the Board;(vi)[ being a keshadhari Sikh is not an amritdhari; [Added by Punjab Act 11 of 1944, Section 8.](vii)takes alcoholic drinks];(viii)[ not being a blind person cannot read and write Gurmukhi. [Substituted by Punjab Act 1 of 1959, section 21(1).]Explanation. - For purposes of clause (viii) a person shall be deemed to be able to:-(a)read Gurmukhi if he is able to recite Shri Guru Granth Sahib in Gurmukhi; and(b)write Gurmukhi if he fills his nomination paper for election to the Board in Gurmukhi in his own handwriting. If any question arises whether a candidate is or is not able to read and write Gurmukhi the question shall be decided in such manner as may be prescribed.](2)No person shall be eligible for election as a member of the Board if he is not registered on the electoral roll of any constituency [* * *] [The words [specified in Schedule IV] omitted by Punjab Act No. 1 of 1959, Section 21(2).].(2A)[ No person shall be eligible for election to the Board if he is less than twenty-five years of age] [Inserted by Punjab Act No. 1 of 1959, Section 21(3).].(3)Notwithstanding anything contained in sub-section (1) no person shall be prevented from standing as a candidate for election as a member of the Board on the ground that he is patit : but if a person elected is thereafter found under the provisions of section 84 to be a patit his election shall be void.
