(2)The Council shall consist of—(a)the Union Minister in-charge of waqf—ex officio Chairperson;(b)the following members to be appointed by the Central Government from amongst Muslims, namely:—(i)three persons to represent Muslim organisations having all India character and national importance;(ii)four persons of national eminence, one each from the fields of administration or management, financial management, engineering or architecture and medicine;(iii)three Members of Parliament of whom two shall be from the House of the People and one from the Council of States;(iv)Chairpersons of three Boards by rotation;(v)two persons who have been Judges of the Supreme Court or a High Court;(vi)one Advocate of national eminence;(vii)one person to represent the mutawallis of the waqf having a gross annual income of rupees five lakhs and above;(viii)three persons who are eminent scholars in Muslim Law:Provided that at least two of the members appointed under sub-clauses (i) to (viii) shall be women.
