Section 71(2) in Himachal Pradesh Waqf Rules, 2016
(2)Appointment to the post of Member to the Tribunal under clause (b) of sub-section (4) of section 83 of the Act shall be made by transfer or deputation of a person who is an officer from the State Civil Services, equivalent in rank to that of the Additional District Magistrate:Provided that, in case of non availability of an officer of the State Civil Services, the Government may appoint any Government Officer of the equivalent rank as a Member:Provided further that, the Member appointed under this clause shall be under the administrative control of the State Government.
