"50A.Disqualification of mutawali.A person shall not be qualified for being appointed, or for continuing as, a mutawalli, if he-(a)is less than twenty-one years of age;(b)is found to be a person of unsound mind;(c)is an undischarged insolvent;(d)has been convicted of any offence and sentenced to imprisonment for not less than two years;(e)has been held guilty of encroachment on any waqf property;(f)has been on a previous occasion—(i)removed as a mutawalli; or(ii)removed by an order of a competent court or Tribunal from any position of trust either for mismanagement or for corruption.”.
