Section 21 in Rajasthan Muslim Wakf Regulations, 1964
21. Constitution of Committee.
(1)The Board may, whenever it considers necessary, establish by a resolution in that behalf a committee or committees for such purposes and with such functions and powers as it considers appropriate.(2)Each committee shall consist of 3 to 5 members who shall be appointed by the Board.(3)Persons other than members of the Board who are proposed to be appointed to any committee shall be required to give their consent in writing prior to their appointment.
