Section 19(1) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
(1)A person shall be disqualified for being appointed as, or for being, trustee of any charitable or religious institution or endowment -(a)if he is an undischarged insolvent;(b)if he is of unsound mind and stands so declared by a competent court or if he is a deaf-mute or is suffering from leprosy or any virulent contagious disease;(c)if he is interested either directly or indirectly in a subsisting lease of any property or of contract made, with, or any work being done for, the institution or endowment or is in arrears of any kind due by him to such institution or endowment;(d)if he is appearing as a legal practitioner on behalf of or against the institution or endowment;(e)if he has been sentenced by a criminal Court for an offence involving moral turpitude, such sentence not having been reversed;(f)if he has acted adverse to the interest of the institution or endowment;(g)if he is an office holder or servant attached to, or a person in receipt of any emolument or perquisite from such institution or endowment;(h)if he is addicted to intoxicating liquors or drugs;(i)if he has not completed thirty years of age :Provided that nothing in this clause shall apply to the trustee holding office immediately before the commencement of this Act;Provided further, that every trustee who is below thirty years at the commencement of the Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments (Amendment) Act, 2000 shall cease to hold office after the completion of his term of office.(j)if he does not profess Hindu religion in the case of religious institution or endowment; or(k)if he has held such office for two consecutive terms ;[Provided that nothing in this clause shall apply to the founder or a member of the family of the founder who has been appointed as Trustee.] [Added by Act No. 27 of 2002, dated 21.12.2002.]Explanation. - The expression term' includes a part of the term.
