Section 11(2) in Himachal Pradesh Waqf Rules, 2016
(2)The category-wise lists shall be obtained as follows:-(a)Muslim members of Parliament and in case Muslim member of Parliament is not available, ex-Muslim member of Parliament, from the Secretary General, Lok Sabha/Rajya Sabha;(b)Muslim member of State Legislature and in case Muslim member of State Legislature is not available ex-Muslim member of State Legislature, from the Secretary Legislative Assembly/Council;(c)Muslim member of State Bar Council and in case Muslim member of State Bar Council is not available, ex-Muslim member of State Bar Council from the Secretary of State Bar Council; and(d)Mutawalli having income of rupees one lakh and above in the preceding year from the Chief Executive Officer of the Board.
