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State of Himachal Pradesh - Section

Section 71 in Himachal Pradesh Waqf Rules, 2016

71. Qualifications and mode of selection of a member of the Tribunal, having knowledge of Muslim law and jurisprudence.

(1)The State Government may, by notification in the Official Gazette, appoint the Members of the Tribunal.
(2)Appointment to the post of Member to the Tribunal under clause (b) of sub-section (4) of section 83 of the Act shall be made by transfer or deputation of a person who is an officer from the State Civil Services, equivalent in rank to that of the Additional District Magistrate:Provided that, in case of non availability of an officer of the State Civil Services, the Government may appoint any Government Officer of the equivalent rank as a Member:Provided further that, the Member appointed under this clause shall be under the administrative control of the State Government.
(3)Appointment of the Member of the Tribunal under clause (c) of sub-section (4) of section 83 of the Act shall be made by a Committee constituted by the Government consisting of the-
Additional Chief Secretary/ PrincipalSecretary/ Secretary (Revenue) to the Government of H.P. Chairman
Principal Secretary/ Principal Secretary (Law) tothe Government of H.P. Member
Chairman or Member of the Bar Council ofHimachal Pradesh Member
Provided that, the person to be appointed as a Member under this clause shall possess a degree in law and have knowledge of Muslim Law and jurisprudence:Provided further that, the Member appointed under this clause shall be under the administrative control of the State Government.Provided further that the person to be appointed as the Member under this sub-rule shall not be less than 45 years of age on the date of this appointment.
(4)For appointment as the Member of Tribunal under this rule, preference shall be given to the Senior Advocate having knowledge of Muslim Law, Waqf matters and having experience not less than 20 years.