Section 10(1) in Uttar Pradesh Muslim Waqfs Act, 1960
(1)There shall be established in Uttar Pradesh two separate Boards to be called the "Sunni Central Board" and the "Shia Central Board" of Waqfs Each Board shall be a body corporate and shall have perpetual succession and a common seal and shall by its said name sue or be sued :Provided that the Boards which were constituted under the U. P. Muslim Waqfs Act, 1936 (U.P. act XIII of 1936), and were functioning at the time of the commencement of this Act shall be deemed to have been constituted under the provisions of this Act and shall continue to function till the expiry of their term under the U. P. Muslim Waqfs Act, 1936 (U.P. act XIII of 1936).
