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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- (a) he is not a Muslim and is less than twenty-one years of age; (b) he is found to be a person of unsound mind; (c) he is an undischarged insolvent; (d) he has been convicted of an offence involving moral turpitude and such conviction has not been reversed or he has not been granted full pardon in respect of such offence; 1[(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.] 1. Ins. by Act 27 of 2013, s. 13 (w.e.f. 1-11-2913). 2. Sub-sections (5) and (7) omitted by s. 13, ibid. (w.e.f. 1-11-2013). 3. Subs. by s. 4, ibid., for "wakfs" (w.e.f. 1-11-2013). 4. Ins. by s. 14, ibid. (w.e.f. 1-11-2013).    |
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