- For the purposes of preparing the electoral roll of the mutawalli under clause (d) of sub-rule (2) of Rule 9, the Chief Executive Officer shall give one week's time to the mutawalli(s), or as the case may be, to the managing committees to select -(a)the senior most mutawalli, to be the representative of such waqf institution in the case of waqf institutions having more than one mutawalli; and(b)the President of the managing committee, as the representative of such waqf institution in the case of waqf institution being administered by a managing committee:Provided that if the waqf institution fails to so select and communicate to the Chief Executive Officer the name of the seniormost mutawalli and the President of the managing committee, then such seniormost mutawalli and the President of the managing committee shall be deemed to have been selected and their names shall be incorporated in the electoral rolls for the purpose of constituting the electoral college:Provided further that only those mutawalli or the representatives of the managing committees shall be eligible to vote who are registered with the Board and having annual income of Rupees One lakh in the preceding year and have paid annual contribution payable to the Board under Section 72 of the Act up to the preceding year.
