Section 5 in Puducherry Hindu Religious Institutions Act, 1972
5. Disqualifications of trustees.
(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.(2)If a trustee becomes subject to any of the disqualifications mentioned in sub-section (1), the Government shall remove him from the office of trustee:Provided that no trustee shall be removed under this sub-section on the ground that he has become subject to the disqualification mentioned in clause (e) or clause (h) of that sub-section unless he has been given a reasonable opportunity of being heard in the matter.(3)A trustee shall cease to hold office if he absents himself from three consecutive meetings of the Board:Provided that when a trustee who ceases to hold office under this subsection, applies for restoration within one month from the date of the last of the three meetings, the Board may, at the meeting held next after the receipt of such application, restore him to the office of the trustee on sufficient cause being shown by him for his absence:Provided further that the trustee shall not be restored to his office more than once during his term of office.Explanation. - A meeting of the Board adjourned for want of quorum shall be deemed to be a meeting for the purpose of this sub-section.
