(1)A person shall be disqualified for appointment, as or for being a member of a committee, if he -(i)is a minor;(ii)has been convicted by a criminal court of any offence involving moral turpitude;(iii)is of unsound mind, and is so declared by a competent court;(iv)is an undischarged insolvent;(v)has directly or indirectly interest in a lease or any other transaction relating to the property vesting in the committee;(vi)is a paid servant of the committee or has any share or interest in a contract for the supply of goods to, or for the execution of any works, or the performance of any service, undertaken by the committee in respect of the endowment;(vii)is found to be guilty of misconduct by the State Government; or(viii)in the case of a religious endowment ceases to profess the religion or to belong to the religious denomination for which the committee is appointed.
