Section 5(1) in Puducherry Hindu Religious Institutions Act, 1972
(1)A person shall be disqualified from being appointed as and for being a trustee of any religious institution, -(a)if he does not profess the Hindu religion;(b)if he is less than twenty-five years of age and more than seventy years of age;(c)if he is an undischarged insolvent;(d)if he is of unsound mind or is suffering from any mental defect or infirmity which would render him unfit to perform the functions and discharge the duties of a trustee;(e)if he is interested in a subsisting lease of any property of, or contract made with, or any work being done for, the religious institution concerned, or is in arrears of any kind to such institution;(f)if he is employed as a paid legal practitioner on behalf of or against the religious institution concerned;(g)if he has been sentenced by a criminal court for an offence involving moral turpitude, such sentence not having been reversed or the offence pardoned;(h)if he has acted adversely to the interests of the religious institution concerned.
