(1)The provisions of sections 3, 7, 19, 20, 21, 26, 27, 28, 30, 31 and 73 of the Act shall not apply to a Committee or members of Managing Body of any Wakaf referred to in sub-section (2).(2)The terms and conditions of office, procedure for election, the nomination, appointment or removal of members, and the function of the Committee or members of any Managing Body or the method or manner of achieving the objects of any Wakaf shall be regulated in accordance with the provisions of the Trust Deed under which it is created and or the rules and the constitution if any, thereof notwithstanding anything to the contrary contained in this Act.
