Section 11 in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Dharmika Parishad Rules, 2009
11.
Any non-official member of the Dharmika Parishad shall be disqualified from being appointed as such :(i)if he is an undischarged insolvent.(ii)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.(iii)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, any institution or endowment or is in arrears of any kind due by him either to such institution or to Government or to any statutory or local bodies.(iv)If he is appearing as a legal practitioner on behalf of or against the institution or endowment or Government.(v)If he has been sentenced by a criminal court for an offence involving moral turpitude, such sentence not having been reversed.(vi)If he has acted adverse to the interest of the institution or endowment or Government.(vii)If he is an office holder or servant attached to any institution or endowment.(viii)If he is addicted to intoxicating liquors or drugs.(ix)If he has not completed the age of 45 years.
