Section 17 in Jammu and Kashmir Specified Wakafs and Specified Wakaf Properties (Management and Regulation) Act, 2004
17. Appointment of officers and employees of the Board.
(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.(2)The Board, shall have the power to transfer, suspend, remove or dismiss any officer or employee of the Board for the breach of discipline, carelessness, unfitness, neglect of duty, misconduct or for any other sufficient cause:Provided that the Board may delegate to the Chief Executive the power to transfer and suspend the officers and employees of the Board:Provided further that where such officer or employee is a Government employee, he may be reverted to his parent department in the Government.
