In section 9 of the principal Act, for sub-section (2), the following sub-section shall be substituted, namely:-“(2) The Council shall consist of—(a)the Union Minister in charge of waqf—Chairperson, ex officio;(b)three Members of Parliament of whom two shall be from the House of the People and one from the Council of States;(c)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)Chairpersons of three Boards by rotation;(iii)one person to represent the mutawallis of the waqf having a gross annual income of five lakh rupees and above;(iv)three persons who are eminent scholars in Muslim law;(d)two persons who have been Judges of the Supreme Court or a High Court;(e)one Advocate of national eminence;(f)four persons of national eminence, one each from the fields of administration or management, financial management, engineering or architecture and medicine;(g)Additional Secretary or Joint Secretary to the Government of India dealing with waqf matters in the Union Ministry or department—member, ex officio:Provided that two of the members appointed under clause (c) shall be women:Provided further that two members appointed under this sub-section, excluding ex officio members, shall be non-Muslim.”
