Section 17 in Uttar Pradesh Muslim Waqfs Act, 1960
17. Appointment, etc. of Secretary.
- The Board shall appoint a person to be its whole-time Secretary possessing such qualifications and on such pay, allowances and terms and other conditions of service as may be prescribed :Provided that the Secretary shall be a Muslim belonging to the Sunni sect in the case of Sunni Central Board and to the Shia sect in the case of Shia Central Board.
