12. Disqualification for being nominated, or for continuing, as a member of Committee.-
A person shall be disqualified for being nominated, or for continuing as a member of the Committee, if he-(i)is not a citizen of India;(ii)is not a Muslim, except for ex officio members as provided in clause (iii) of section 4;(iii)is less than twenty- five years of age;(iv)is of unsound mind and stands so declared by a competent court;(v)is an undischarged insolvent;(vi)has been convicted of an offence which, in the opinion of the Central Government, involves a moral turpitude;(vii)has been on a previous occasion-(a)removed from his office as a member; or(b)removed by an order of a competent authority either for not acting in the interest of the pilgrims or for corruption.
