Section 28(1) in Jammu and Kashmir Wakafs Act, 2001
(1)The Government may remove the Chairman or Vice-Chairman of a Tehsil Committee or any members thereof, if he-(a)is or becomes subject to any disqualification specified in section 23 ; or(b)fails without excuse to attend three consecutive meetings of the Tehsil Committee ; or(c)refuses to act or is incapable of acting or acts in a manner which the Government after hearing any explanation that he may offer, considers to be prejudicial to the interests of the Wakafs.
