Section 63(6) in Uttar Pradesh Muslim Waqfs Act, 1960
(6)The Board may instead of superseding any committee under sub-section (2) remove any member thereof if the Board is satisfied that the member has flagrantly abused his position as such or has knowingly acted in a manner prejudicial to the interest of the waqf. The order of removal shall be duly served on the member concerned:Provided that no order for removal of the member shall be made unless an opportunity has been afforded to him of being heard :Provided further that an appeal shall lie within 30 days from the date of service of the order of removal, to the State Government and the order of the State Government, on appeal, shall be final and be not questioned in any court of law.
