Section 20(1) in Jammu and Kashmir Wakafs Act, 2001
(1)The Government may, by notification in the Government Gazette, establishment or more Wakaf Committees in each Tehsil for the purpose of the Act :Provided that any committee established under any law for the time being in force immediately before the commencement of the Act for any area or for one or more Wakafs in an area shall continue to function as such till a new Committee for Tehsil is constituted under the Act :Provided further that the Government may at any time before the Committee for Tehsil is constituted under the Act, dissolve the Committee referred to in the preceding proviso and thereupon-(a)all powers and duties of the Committee, so dissolved shall until the Committee for Tehsil is constituted be exercised and performed by the such person as the Government may appoint in that behalf and the person so appointed shall be called the Administrator of the Tehsil Committees ; and(b)all properties managed by the Committee shall, until the Committee for Tehsil is constituted, be managed by the Administrator :Provided also that if on the date of commencement of the Act there is no Committee or Administrator in respect of any Wakaf the Government may appoint any person as an Administrator who shall exercise all the powers and perform all the duties of Tehsil Committee with respect to the said Wakaf and the appointment so made shall be subject to clause (a) of the preceding proviso.
