Section 4(c) in Tamil Nadu Waqf Tribunal (Conditions of Service and Procedure) Rules, 2016
(c)Selection of a member referred to in clause (c) of rule 3 shall be made by a Board headed by the Secretary to Government incharge of the administrative department concerned as Chairperson; an Islamic Scholar of repute; and the Chairman of Bar Council of Tamil Nadu or a member of Bar Council of Tamil Nadu nominated by the Bar Council of Tamil Nadu as members.
