Section 14 in Uttar Pradesh Muslim Waqfs Act, 1960
14. Term of the Board.
- [(1)] [Section 14 renumbered as Sub. section (1) thoreof by section 5 of U. P. Act no. 3 of 1970.] Subject to the provisions of section 23 the term of the members of the Board shall be five years [from the date of the notification of its constitution; ] [Substituted by section 5 (a) (i) of U. P. Act no. 3 of 1970.]Provided that the State Government may, by notification in the official Gazette, extend the said period by a further period not exceeding one year.[Provided further that except as provided in sub-section (2), the outgoing members of the Board (including its President) shall, notwithstanding the expiration of their term, continue to hold office as members and President respectively until the due constitution of the new Board is notified by the State Government in the Official Gazette.] [Inserted and be deemed to have been inserted w. e. f. December 5. 1969 by section 5 (a) (ii) of U. P. Act no. 3 of 1970.](2)[ Whereas a result of any interim order of any Court, or for any other reason, the State Government is unable to issue a notification of due constitution of the new Board or after such notification is issued the new Board is unable to function, the State Government may, in the case of any interim order of a Court, for the duration of such order, and in any other case, for a period not exceeding [two years or upto the constitution of the Board, whichever is earlier] [Substituted by section 2 of U. P. Act No. 21 of 1994.], appoint a Sunni Muslim Officer or as the case may be, a Shia Muslim Officer, not below the rank of a Joint Secretary to the State Government, as Controller of the Board, and such Controller shall perform, exercise and discharge the functions, powers and duties of the Board as well as of its President and Members.(3)On the appointment of a Controller under sub-section (2), the person appointed as Controller under sub-section (2) as it stood before the commencement of the Uttar Pradesh muslim Waqfs (Amendment) Act, 1994; shall cease to be such Controller.]
