7. Establishment and constitution of the State Wakaf Council.
(1)The Government may, by notification in the Government Gazette, establish a Council to be called the State Wakaf Council.(2)The State Wakaf Council shall consist of-(i)the Minister Incharge of Haj and Auqaf, who shall also be the ex officio Chairperson of the Council ;(ii)two senior Advocate of eminence of the State Bar Council/Association to be nominated by the Government.(iii)one member of Parliament from State to be nominated by the Government.(iv)"Three members of the State Legislative Assembly and two members of the State Legislative Council to be elected by the Sitting Muslim members of the respective House."(v)two persons who are eminent scholar in Muslims Law to be nominated by the Government ;(vi)two persons of eminence having administration and financial expertise to be nominated by the Government.(vii)four persons to be nominated by the Government representing different Muslim sects/organizations ; and(viii)the Secretary to Government Incharge Haj and Auqaf who shall also be the ex officio Secretary of the Council.(2)The Council shall be a body corporate having perpetual succession and common seal with respect to all the acts purpose of its constitution and may sue or be sued by it corporate name.
