(1)State Government shall make necessary nominations for filling up of the vacancies under categories (c), (d) and (e) of subsection (1) and sub-section (3) of section 14 as follows-(a)one person each from amongst Muslims, who has professional experience in town planning or business management, social work, finance or revenue, agriculture and development activities;(b)one person each from amongst Muslims, from recognized scholars in Shia and Sunni Islamic Theology;(c)one person from amongst Muslims by the State Government from amongst the officers of the State Government not below the rank of Joint Secretary.(2)Where there is no Muslim member of Parliament or ex Muslim member of Parliament and the Muslim member of State Legislature or ex-Muslim member of State Legislature, the State Government may nominate such persons as the members of the Board as it deems fit.(3)Where there is no Muslim member or ex Muslim member of the Bar Council of a State or Union territory, the Government or the Union territory administration as the case may be, may nominate any senior designated Muslim Advocate, having minimum twenty years practice at the Bar as member of the Board.
