LexSection 50A — Disqualification of mutawalli.
The Waqf Act, 1995
1 [ 50A. Disqualification of mutawalli. --- A person shall not be qualified for being appointed, or for continuing as, a mutawalli, if he--- (a) is less than twenty-one years of age; (b) is found to be a person of unsound mind; (c) is an undischarged insolvent; (d) has been convicted of any offence and sentenced to imprisonment for not less than two years; (e) has been held guilty of encroachment on any waqf property; (f) has been on a previous occasion--- (i) removed 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.]Open in Lexace · Ask the AI about this section