Section 29(1) in The Orissa Hindu Religious Endowments Act, 1951
(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.
