Section 55 in Uttar Pradesh Muslim Waqfs Act, 1960
55. Removal of Mutawallis.
(1)The Board may, after affording him an opportunity of being heard, remove a mutwalli other than a Managing Committee from his office the-(i)is fined on more than one occasion under section 54; or(ia)[ has failed to pay, without reasonable excuse, for two consecutive years, the contribution payable by him under section 34 ; or] [Insertion by section 13 of U. P. Act No. 28 of 1971.](ii)is convicted of an offence relating to the waqf property or money which, in the opinion of the Board, renders him unfit to continue as mutawalli; or(iii)is convicted of an offence involving moral turpitude or is required to furnish security under section 109 or section 110 of the Code of Criminal Procedure, 1898 ; or(iv)wrongly destroys or alienates any waqf property; or(v)is adjudged insolvent; or(vi)is, in the opinion of the Board,. unfit to discharge the duties of a mutawalli owing to any physical or mental disability, or moral delinquency ; or(vii)is guilty of misappropriation or gross mismanagement of waqf property, or has persistently neglected to comply with the directions given by the Board for the proper management of the waqf.(2)Any, Person aggrieved by an order of removal under subsection (1) may, by an application, refer the matter to the Tribunal within 90 days of the date of communication of the order of removal.
