(1)The mutawalli shall be a citizen of India.(2)Qualifications of mutawalli of a waqf would be such as specified in a waqif in the waqf deed.(3)Where no such qualifications are specified, a mutawalli or the President and the Secretary of the managing committee shall have.-(a)knowledge of Hindi, Urdu or the language of the State; and(b)working knowledge of Sharia with specific knowledge of waqf law.
