Section 26 in The U.P. Shri Badrinath Temples Rules, 1940
26. Disqualifications.
- A person shall be disqualified for appointment as Secretary-(a)if he or any of his relations is the President or a member of the Committee which proposes to appoint him;(b)if he or any of his relations by himself or partner, has any interest directly or indirectly in any contract with, or employment under, the Committee;(c)if he was dismissed from the service of the Central Government, Part B States or any local authority; and(d)if he has undergone a sentence of imprisonment for a criminal offence involving moral turpitude.Explanation. - For the purpose of this rule, relation means father, grand father, father-in-law, paternal or maternal uncle, son, grandson, son-in-law, brother, brother's son, first cousin paternal or maternal, wife's brother, or sister's husband.
