Section 22A in Uttar Pradesh Muslim Waqfs Act, 1960
22A. [ Cessation of Members ship. [Inserted by Section 6 of U. P. Act No. 11 of 1974.]
- A person who is a member of the Board in his capacity as a member of the State Legislature or as an Advocate or as a Mutawalli or as a representative of any other body shall cease to be member of the Board on his ceasing to hold that capacity.]
