- A person shall not be qualified to be nominated or to continue as a member of Tehsil Committee-(a)if he is not a Muslim ;(b)if he is less than 21 years of age ;(c)if he is found to be a person of unsound mind ;(d)if he is undischarged insolvent ;(e)if he has been on any previous occasion removed from the office of a member or has been removed by the order of the competent court from any position either for mismanagement, embezzlement misappropriation of funds or other misconduct ;(f)if he has been convicted of any offence involving moral turpitude or misconduct ;(g)if he has directly or indirectly any pecuniary interest in the Wakaf or Wakaf property.
