Section 7B in Madras Hindu Religious and Charitable Endowments Act, 1951
7B. [ Qualification for membership. [Inserted by Act No. 31 of 2008.]
- A person shall be qualified for nomination or election as a member of the Board only if he, -(i)is a permanent resident of the Malabar area;(ii)professes the Hindu religion;(iii)is a believer of temple worship; and(iv)has completed the age of fifty years in the case of male members and sixty years in the case of female members.]
