Section 16 — Disqualification for being appointed, or for continuing as, a member of the Board.

A person shall be disqualified for being appointed, or for continuing as, a member of the Board if--- 1 [(a) he is less than twenty-one years of age; (aa) in case of a member under clause (c) of sub-section (1) of section 14, he is not a Muslim;] (b) he is found to be a person of unsound mind; (c) he is an undischarged insolvent; 2 [(d) he has been convicted of any offence and sentenced to imprisonment for not less than two years;] 3 [(da) he has been held guilty of encroachment on any waqf property;] (e) he has been on a previous occasion--- (i) removed from his office as a member or as a mutawalli, or (ii) removed by an order of a competent court or tribunal from any position of trust either for mismanagement or for corruption.

Official Hindi (PDF) ↗

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