- For the purpose of preparing the electoral roll under clause (d) of sub-rule (2) of rule 11 which shall constitute the electoral college, the Chief Executive Officer shall give one week's time to the mutawalli(s), or as the case may be, to the managing committee(s) to elect-(a)one from among themselves, to be the representative of such waqf institution in case where a waqf institution is having more than one mutawalli; and(b)one office bearer of such committee, as the representative of such waqf institution in case where a waqf institution is being administered by a managing committee:Provided that if the waqf institution fails to so select and communicate to the Chief Executive Officer the name of senior mutawalli, in the case of a waqf institution having more than one mutawalli and the President of the managing committee where a waqf institution is being administered by such committee, shall be deemed to have been elected; and the same shall be incorporated in the electoral roll for the purpose of constituting the electoral college:Provided further that only those mutawallis or the representatives of the managing committees shall be eligible to vote who are registered with the Board, having annual income of rupees one lakh in the preceding year and have paid annual contribution payable to the Board under section 72 up to the preceding year.
