Section 30 in THE UTTARAKHAND CHAR DHAM DEVASTHANAM MANAGEMENT Act, 2019
30. Disqualifications of Trustees, Rawals, Priests etc.
(1)A person shall be disqualified for being appointed as, and for continuing to be, a Trustee or a Priest or Rawal , as the case may be –(a)If he/she is a discharged insolvent;(b)If he/she is of unsound mind and stands so declared by a High level court under the prevailing laws ;(c)If he/she is interested either directly or indirectly in a subsisting lease of any property or a contract or any work being done for the institution or endowment or is in arrears of any dues exceeding five hundred rupees payable to such institution to which he is appointed.(d)If he/she is appearing as a legal practitioner against the Institution to which, he is appointed(e)If he/she has been sentenced by criminal court for an offence involving moral turpitude and such sentence has not been reversed by the first appellate court.(f)If he/she has acted adversely to the interest of the Institution in which he is serving.(g)If he/she is or has become an addict to intoxicating liquors, drugs, narcotic and psychotropic substances.(h)In case of non-hereditary priest or trustee or a priest or other concerned person, if he has not completed twenty one years of age; and(i)If he/she ceases to profess Hindu religion(j)In case of Rawal if he/she ceases to be leading a celibate life or otherwise proved to be having a blemished character.(2)If trustee who fails to take charge, within thirty days from the date of his appointment shall cease to hold office.
