64. Suits by or against the Board [Section 109 xxv].
(1)The Chairperson of the Board or any other person, authorized by him in this regard, shall be competent to sanction for-(a)filing of any suit, writ, appeal or case, connected with the affairs of any waqf before the Tribunal or Court or any other authority; and(b)defending of any suit, writ, appeal or case filed against the Board in connection with the affairs of any waqf before the Tribunal or court or any other authority.(2)The Chairperson or the person authorized by him, shall be competent to appoint an advocate or a legal representative to file or defend a suit, writ, appeal or any other co-related, proceedings on behalf of the Board.
