Section 45 in Uttar Pradesh Muslim Waqfs Act, 1960
45. State Government to take over functions of the Board.
(1)Where the Board is superseded under the provisions of section 44, the State Government shall appoint an Administrator, who shall be a Sunni in the case of the Sunni Central Board and a Shia in the case of the Shia Central Board, to carry out the functions of the Board.(2)Upon the publication of antifriction under section 44 superseding take Board-(a)all the members of the Board shall, as from the date of suppression vacate their offices; and(b)all the power and duties which may, under the provisions of this Act, be exercisable or performable by or on behalf of the Board, shall, during the period of suppression, be exercised and performed by the Administrator and such administrator shall be deemed to be the Board for all purposes.
