Section 21(2) in Uttar Pradesh Muslim Waqfs Act, 1960
(2)[The Board may remove its President or any of its members, if he] [Substituted by section 6(a)(i) of U.P. Act. No. 23 of 1995.] -(a)is or becomes subject to any disqualifications specified in sub-section (1) ; or(b)refuses to act or is incapable of acting or acts [whether as a President, emmber or otherwise] [Substituted by Section 6(a)(ii) of U.P. Act No. 23 of 1995.] in a manner which the Board, after hearing any explanation that he may offer, considers to be prejudicial to the interests of the waqfs ; or(c)absents himself from five consecutive meetings of the Board, without permission of the Board or without sufficient excuse.
