Section 17 in Andhra Pradesh Orphanages and other Charitable Homes (Supervision and Control) Rules, 1999
17. Qualifications of the Members of the Managing Committee.
(a)No person shall be a member of the Managing Committee unless he/she has completed the age of 25 years on the date of becoming a member.(b)No person who is not a citizen of India shall be eligible to be a member of the Managing Committee.(c)No person who is declared as in solvent by any Court shall be a member of the Managing Committee.(d)No person who is of unsound mind or suffering with insanity or convicted by a Court of law with a sentence of simple imprisonment or rigorous imprisonment for a period exceeding one month, under any law, shall be eligible to become a member of the Managing Committee.(e)No person who has been convicted for any offence under the Act shall be eligible to be a member of the Managing Committee or Manager.
