4. Appointment of Commissioner of Waqfs and Additional or Assistant Commissioners of Waqfs.
- The State Government may, from time to time, by notification in the official Gazette, appoint a Commissioner of Waqfs and as many Additional Commissioners of Waqfs or Assistant Commissioners of Waqfs as may be necessary for the purpose of making a survey of all waqf properties in the State or in specified areas thereof whether the waqfs be subject to this Act or not.
