Section 17(1) in Jammu and Kashmir Specified Wakafs and Specified Wakaf Properties (Management and Regulation) Act, 2004
(1)For the efficient discharge of the functions assigned to it under the Act, the Board may appoint such officers and employees as it considers proper and necessary, with such designations, pay, allowances and other remuneration and perquisites as the Board may determine from time to time:Provided that the employees of any Wakaf or Trust, covered under section 3 of the Act, shall continue to be the employees of the Board on the existing terms and conditions until their services are terminated or their service conditions are altered in accordance with the bye-laws:Provided further that the Board may remove any existing employee even before making of bye-laws if in its opinion it is expedient or desirable in the public interest to do so.
