(1)A State Committee shall consist of sixteen members, to be nominated by the State Government,namely:-(i)three members from the Muslim members of-(a)Parliament representing the State;(b)State Legislative Assembly; and(c)Legislative Council, where it exists;(ii)three members from Muslim members representing local bodies in the State;(iii)three members having expertise in Muslim theology and law including one who shall be a Shia Muslim;(iv)five members representing Muslim voluntary organisations working in the fields of public administration, finance, education, culture or social work;(v)the Chairperson of the State Wakf Board; and(vi)Executive Officer of the State Committee, who shall be the ex officio member of the State Committee:Provided that a Committee for any Union territory or a Joint State Committee shall consist of such number of members as may be prescribed.
