10. Disqualification for being appointed or for continuing as a member of the Council.
- A person shall be disqualified for being elected/appointed/nominated or for continuing as a member of the Council-(a)if he is not a Muslim ;(b)if he is found to be a person of unsound mind ;(c)if he is an undischarged insolvent ;(d)if he has been convicted of an offence involving moral turpitude ;(e)if he is less than twenty-one years of age ; or(f)if he has any pecuniary interest directly or indirectly in the Wakaf or Wakaf property.
