Section 3(c) in Tamil Nadu Waqf Tribunal (Conditions of Service and Procedure) Rules, 2016
(c)one person not less than 45 years of age preferably a Muslim possessing Bachelors Degree in Law and having knowledge of Muslim law and jurisprudence including laws relating to Waqf, as member and appointment of every such person shall be made either by name or by designation by notification by the State Government.
