Section 15(2) in Jammu and Kashmir Wakafs Act, 2001
(2)The Chairperson may at any time and shall at least once in three months or on receipt of a requisition, signed by not less than 1/3 of the total number of the members of the Council, stating the business to be brought before the Council, call a meeting of the council, and he shall cease to be the member of the Council on the acceptance of his resignation.
