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.