Section 41(1) in Himachal Pradesh Waqf Rules, 2016
(1)State Government shall make necessary nominations for filling up of the vacancies under categories (c), (d) and (e) of subsection (1) and sub-section (3) of section 14 as follows-(a)one person each from amongst Muslims, who has professional experience in town planning or business management, social work, finance or revenue, agriculture and development activities;(b)one person each from amongst Muslims, from recognized scholars in Shia and Sunni Islamic Theology;(c)one person from amongst Muslims by the State Government from amongst the officers of the State Government not below the rank of Joint Secretary.
