(1)Where the Central Government is satisfied that by reasons of—(i)the smallness of the Muslim population in two or more States,(ii)the slender resources of the Auqaf in such States, and(iii)the disproportion between the number and income of the auqaf and the Muslim population in such States,it is expedient in the interests of the auqaf in the States and the Muslim population of such States, to have, instead of separate Boards for each of such States, a common Board, it may, after consultation with the Council and the Government of each of the concerned States, establish, by notification in the Official Gazette, a common Board for such States as it may deem fit, and may, by the same or any subsequent notification specify the place at which the principal office of such common Board shall be located.
