Section 8 in Travancore-Cochin Hindu Religious Institutions Act, 1950
8.
(1)If a person elected or nominated as a member of the Board is or subsequently becomes subject to any of the disabilities stated in clauses (i), (ii), (iv) and (v) Section 7, and is declared by a court to be under such disability as hereinafter provided, or becomes subject to the disability mentioned in clause (iii) or (v) of Section 7 or ceases to profess the Hindu Religion, he shall cease to be a member.(2)Any person interested may apply to the District Court, Trivandrum, for an order that a member of the Board has come subject to any of the disabilities stated in clauses (i), (ii), (iii), (iv), (v) and (vi) of Section 7 and the court may, after making such enquiry as it deems fit, by order determine whether or not such member is disqualified.(3)An appeal shall lie to the High Court against an order under sub-section (2) and such appeal shall be heard and disposed of by a Division Bench.(4)Until an application has been made under sub section (2) and final orders are passed thereon, the member who is alleged to be subject to the disabilities stated in clauses (1), (ii), (iii), (iv), (v) and (vi) of Section 7, shall be entitled to act as if he were not disqualified.
