Section 12(1) in Uttar Pradesh Muslim Waqfs Act, 1960
(1)] The Shia Central Board shall consist of the following Shia Muslims elected [* * * ] [Omitted by B. 3 (a) of U. P. Act no. 11 of 1974.] or co-opted [or nominated or ex officio] [Inserted by section 3 (i) (a) of U. P. Act no. 18 of 1972.] as hereinafter indicated :(i)[ all Shia members of the State Legislature ;] [Substituted by section 3 (i) (b) of U. P. Act no. 18 of 1972.](ii)[ one member to be nominated by the State Government;] [Substituted by section 3 (1) (i) of U. P. Act no. 3 of 1970.](iii)one member to be elected by the Board of trustees of the Shia College, Lucknow from amongst its members;(iv)[ three members, one of whom shall be a mutawalli of a waqf to which this Act applies having an annual income of not less than [rupees three thousand] [Section 3(1)(ii) of U. P. Act no. 3 of 1970.], one shall have knowledge or practical experience in respect of finance and administration, and the third shall be an Alim, to be co-opted by [the members referred to in the foregoing clauses] [Substituted by section 3 (i) (c) of U. P. Act no. 18 of 1972.] ;](v)the President, if he is not one of [the members referred to in the foregoing clauses ;] [Substituted by section 3 (b) of U. P. Act no. 11 of 1974.]
