23. Disqualification for being nominated, or for continuing, as a member of the Committee.-
A person shall be disqualified for being nominated, or for continuing, as a member of the State Committee, if he-(i)is not a citizen of India;(ii)is not a resident of that State;(iii)is not a Muslim, except for an Executive Officer as provided in clause(vi)of sub- section (1) of section 18;(iv)is less than twenty- five years of age;(v)is of unsound mind and stands so declared by a competent court;(vi)is an undischarged insolvent;(vii)has been convicted of an offence which, in the opinion of the State Government, involves a moral turpitude;(viii)has been on a previous occasion-(a)removed from his office as a member; or(b)removed by an order of a competent authority either for not acting in the interest of the pilgrims or for corruption.
