Section 9 in The Shree Shanaishwar Devasthan Trust (Shingnapur) Act, 2018
9. Disqualification for membership.
- A person shall be disqualified for appointment as, or for being, a member, if he-(a)is not qualified under sub-section (1) of section 8;(b)is a minor;(c)is of unsound mind, and is so declared by a competent court;(d)is an undischarged insolvent;(e)has directly or indirectly any interest in a lease or any other transaction relating to the immovable property of Devasthan Trust or lawfully held the property of the Devasthan Trust;(f)is a paid servant of the Committee or has any share or interest, directly or indirectly, in any contract for supply of goods to, or for execution of any work, or the performance of any service, undertaken by the Committee in respect of the Trust;(g)has been convicted by a criminal court of any offence involving moral turpitude;(h)has,without obtaining leave of absence from the Committee remained absent,-(i)for three consecutive meetings of the committee;(ii)from India for a continuous period of six months;(i)has been found guilty of grave misconduct in the discharge of his duties or being guity of corruption or any disgraceful conduct while holding the office of the member of the Committee;(j)has been suspended, removed or dismissed as a Trustee of any public Trust, under section 41-D or any other provisions of the Public Trusts Act by the Charity Commissioner or Court;(k)is practicing as a Legal Practitioner for or against the Devasthan Trust;(l)has left India for the purpose of residing abroad.
