Section 7 in The Jammu and Kashmir Shri Amarnath Ji Shrine Act, 2000
7. Disqualifications for membership of Board.
- A person shall be disqualified from being nominated as a Member of the Board:-(a)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 contagious leprosy or any virulent contagious disease;(b)is an undischarged insolvent;(c)if he is appearing as a legal practitioner against the Board ;(d)if he is or has been sentenced by a criminal court for an offence involving moral turpitude, such sentence not having been reversed ;(e)if in the opinion of the Governor he has acted against the interests of the Holy Shrine ;(f)if he is or he has been guilty of corruption or misconduct in the administration of the Holy Shrine.
