Section 21(1) in Uttar Pradesh Muslim Waqfs Act, 1960
(1)A person shall be disqualified for being appointed, or for continuing as, a President or member of the Board if he-(a)is a non-Muslim ;(b)is less than twenty-one years of age ;(c)is a person of unsound mind;(d)is an undischarged insolvent;(e)has been convicted of an offence involving moral turpitude; or(f)has, on any previous occasion, been removed from the office of a member or has been removed by order of a competent court from any position of trust either for mismanagement or corruption.
