3. Qualifications of mutawalli [Section 3(i) second proviso].
(1)The qualifications of mutawalli of a waqf shall be such, as may be specified by the waqif in the waqf deed.(2)Where no qualifications have been specified by the Waqif in the Waqf deed, the mutawalli should have;-(a)knowledge of Hindi, Urdu, Punjabi, Arabic or English; or(b)working basic knowledge of Sharia with specific knowledge of waqf law as well as Muslim custom.
