(1)The mutawalli shall be a citizen of India.(2)Qualifications of a mutawalli of a waqf shall be such as may be specified by a waqif in the waqf deed.(3)Where no qualifications are specified by the waqif, a mutawalli shall have -(a)knowledge of English, Urdu, Hindi or the regional language of the place where the waqf property is situated;(b)knowledge of waqf law;(c)working knowledge of Sharia; and(d)perfect physical and mental health:Provided that where no qualifications are specified by a waqif under sub-rule (2) or no person having the qualification specified under this sub-rule is available, the Board may appoint any hereditary mutawalli or a qualified graduate from any recognised college or university as the mutawalli for the concerned waqf.
