(1A)No Minister of the Central Government or, as the case may be, a State Government, shall be elected or nominated as a member of the Board:Provided that in case of a Union territory, the Board shall consist of not less than five and not more than seven members to be appointed by the Central Government from categories specified under sub-clauses (i) to (iv) of clause (b) or clauses (c) to (e) in sub-section (1):Provided further that at least two Members appointed on the Board shall be women:Provided also that in every case where the system of mutawalli exists, there shall be one mutawalli as the member of the Board.
