Section 6(2) in Jammu and Kashmir Specified Wakafs and Specified Wakaf Properties (Management and Regulation) Act, 2004
(2)The Chief Minister of the State shall be the ex-officio Chairman of the Board and if he happens to be a non-Muslim, he may appoint an eminent Muslim from the Council of Ministers, to be the Chairman. The remaining members shall be nominated by the Chairman as under: -(i)three persons who have distinguished themselves in the service of Islam in the State;(ii)three persons who have distinguished themselves in administrative, legal or financial affairs ;(iii)three persons who have distinguished themselves in health, education and social service; and(iv)A woman who has distinguished herself in the social service particularly in the empowerment of women in the State.[Provided that during the continuation of Proclamation issued under section 92 of the Constitution of Jammu and Kashmir or Article 356 of the Constitution of India as applicable to the State, the Board shall be headed by the Governor who shall be its ex-officio Chairman and if he happens to be a Non-Muslim, he may appoint any eminent Muslim, including from amongst his Advisors in the State, to be the Chairman.] [Added by Jammu and Kashmir Act No. 9 of 2018, dated 10.9.2018.]
