Section 21(2) in Jammu and Kashmir Wakafs Act, 2001
(2)The members required to be nominated for a Tehsil Committee shall be nominated in the prescribed manner by the Government from amongst the elected Muslim members of-(i)Municipal Council ;(ii)Notified Area Committee(iii)Town Area Committee ;(iv)Panchayats ; and(v)The State Legislature, hailing from the Tehsil for which Committee is to be constituted.
