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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Himachal Pradesh - Subsection

Section 71(3) in Himachal Pradesh Waqf Rules, 2016

(3)Appointment of the Member of the Tribunal under clause (c) of sub-section (4) of section 83 of the Act shall be made by a Committee constituted by the Government consisting of the-
Additional Chief Secretary/ PrincipalSecretary/ Secretary (Revenue) to the Government of H.P. Chairman
Principal Secretary/ Principal Secretary (Law) tothe Government of H.P. Member
Chairman or Member of the Bar Council ofHimachal Pradesh Member
Provided that, the person to be appointed as a Member under this clause shall possess a degree in law and have knowledge of Muslim Law and jurisprudence:Provided further that, the Member appointed under this clause shall be under the administrative control of the State Government.Provided further that the person to be appointed as the Member under this sub-rule shall not be less than 45 years of age on the date of this appointment.