Section 18(1) in Jammu and Kashmir Specified Wakafs and Specified Wakaf Properties (Management and Regulation) Act, 2004
(1)The Board shall appoint a person to be the Chief Executive of the Wakafs and properties to which the Act applies. He may be appointed directly or hired or borrowed from any other institution, organization or a department of the Government. The Chief Executive shall exercise such powers as may be specified in the bye-laws and / or delegated to him by the Board:
