Section 8 in Punjab Bhagwan Valmik Ji Tirath Sthal (Ram Tirath) Shrine Board Act, 2016
8. Disqualification from membership of Board.
- A person shall be disqualified for 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; or(b)if he is an undischarged insolvent; or(c)if he is appearing as a legal practitioner against the Board; or(d)if he is sentenced by a criminal court for an offence involving moral turpitude, such sentence not having been reversed; or(e)if in the opinion of the Government he has acted against the interest of the Shrine; or(f)if he is an office-holder or servant attached to the Board; or(g)if he has been guilty of corruption or misconduct in the administration of the Shrine; or(h)if he is addicted to intoxicating liquors or drugs.
