Section 29 in The Orissa Hindu Religious Endowments Act, 1951
29. [ [Substituted vide O.A. No. 29 of 1978.]
(1)A person shall be disqualified for appointment as a trustee, if he-(a)is a minor;(b)has been convicted by a Criminal Court of any offence involving moral turpitude;(c)is of unsound mind and is so declared by a competent Court;(d)is an undischarged insolvent;(e)has directly or indirectly any interest in a lease or any other transaction relating to the property of the institution;(f)is a paid employee of the institution or has any share or interest in a contract for the supply of goods to, or the execution of any works or the performance of any service undertaken by the institution;(g)has been found to be guilty of misconduct; or(h)does not profess the religion or does not belong to the religious persuasion or denomination to which the institution belongs.(2)A trustee shall be disqualified to continue and shall cease to hold office as such if he incurs any of the disqualifications specified in Clauses (b) to (h) of Sub-section (1).]
