16. Disqualification for being appointed, or for continuing as, a member of the Board.—
A person shall be disqualified for being appointed, or for continuing as, a member of the Board if—(a)he is not a Muslim and is less than twenty-one years of age;(b)he is found to be a person of unsound mind;(c)he is an undischarged insolvent;(d)he has been convicted of an offence involving moral turpitude and such conviction has not been reversed or he has not been granted full pardon in respect of such offence;(da)he has been held guilty of encroachment on any waqf property;(e)he has been on a previous occasion—(i)removed from his office as a member or 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.
