(2)A person shall be disqualified for being nominated under clause (e) of subsection (1), if-(i)he believes in the practice of untouchability or does not profess the Hindu Religion or believe in temple Worship ; or(ii)he is an employee under the Government or the Devaswom; or(iii)he is below thirty years of age; or(iv)he is engaged in any subsisting contract with the Devaswom; or(v)he is subjected to any of the disqualifications mentioned in clauses (a), (b) and (c) of sub-section (3) of section 5.
