Section 5 in Jammu and Kashmir Specified Wakafs and Specified Wakaf Properties (Management and Regulation) Act, 2004
5. Board of Directors.
(1)The possession, administration, supervision, control and management of the Wakafs and Properties covered under section 3, the Endowment Fund, and the relevant records thereof, shall, with effect from the commencement of the Act, vest in the Board.(2)The Board shall be known as the 'Board of Directors for the Specified Wakafs and Specified Wakaf Properties'. It shall be a body corporate and shall have perpetual succession and a common seal and shall, by the said name, sue and be sued through its Chief Executive.(3)The Board shall be constituted within a period of six months from the date of commencement of the Act and, till then, its powers and functions shall be exercised and discharged by the Chairman:Provided that the Chairman may constitute an interim Board, consisting of not more than five and not less than three persons, to aid and assist him in the discharge of his functions till the regular Board is constituted.
