Section 12 — Disqualification for being nominated, or for continuing, as a member of Committee.

A person shall be disqualified for being nominated, or for continuing as a member of the Committee, if he-- (i) is not a citizen of India; (ii) is not a Muslim, except for ex officio members as provided in clause (iii) of section 4; (iii) is less than twenty-five years of age; (iv) is of unsound mind and stands so declared by a competent court; (v) is an undischarged insolvent; (vi) has been convicted of an offence which, in the opinion of the Central Government, involves a moral turpitude; (vii) 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.

Official Hindi (PDF) ↗

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