Section 55(1) in Uttar Pradesh Muslim Waqfs Act, 1960
(1)The Board may, after affording him an opportunity of being heard, remove a mutwalli other than a Managing Committee from his office the-(i)is fined on more than one occasion under section 54; or(ia)[ has failed to pay, without reasonable excuse, for two consecutive years, the contribution payable by him under section 34 ; or] [Insertion by section 13 of U. P. Act No. 28 of 1971.](ii)is convicted of an offence relating to the waqf property or money which, in the opinion of the Board, renders him unfit to continue as mutawalli; or(iii)is convicted of an offence involving moral turpitude or is required to furnish security under section 109 or section 110 of the Code of Criminal Procedure, 1898 ; or(iv)wrongly destroys or alienates any waqf property; or(v)is adjudged insolvent; or(vi)is, in the opinion of the Board,. unfit to discharge the duties of a mutawalli owing to any physical or mental disability, or moral delinquency ; or(vii)is guilty of misappropriation or gross mismanagement of waqf property, or has persistently neglected to comply with the directions given by the Board for the proper management of the waqf.
