Section 3 in Tamil Nadu Waqf Tribunal (Conditions of Service and Procedure) Rules, 2016
3. Composition of Waqf Tribunal.
- Every Waqf Tribunal shall consist of -(a)one person, who shall be a member of the State Judicial Service holding a rank, not below that of a District, Sessions or Civil Judge, Class I, who shall be the Chairman;(b)one person, who shall be an officer from the State Civil Services equivalent in rank to that of the Additional District Magistrate who shall be a Member;(c)one person not less than 45 years of age preferably a Muslim possessing Bachelors Degree in Law and having knowledge of Muslim law and jurisprudence including laws relating to Waqf, as member and appointment of every such person shall be made either by name or by designation by notification by the State Government.
