Section 8(2) in Jammu and Kashmir Specified Wakafs and Specified Wakaf Properties (Management and Regulation) Act, 2004
(2)The Board may remove from office any member -(a)who is of unsound mind and stands so declared by a competent court;(b)who has applied for being adjudged as an insolvent, or is an un-discharged insolvent;(c)who has converted to any other religion or has ceased to be a Muslim on any ground whatsoever;(d)who has been convicted of any offence involving moral turpitude;(e)who has absented himself consecutively for three meetings of the Board ;(f)Whose presence on the Board would, in the opinion of the Board, be prejudicial to the aims and objectives sought to be achieved under the Act.
