Section 10 in Uttar Pradesh Muslim Waqfs Act, 1960
10. Establishment of Central Boards.
(1)There shall be established in Uttar Pradesh two separate Boards to be called the "Sunni Central Board" and the "Shia Central Board" of Waqfs Each Board shall be a body corporate and shall have perpetual succession and a common seal and shall by its said name sue or be sued :Provided that the Boards which were constituted under the U. P. Muslim Waqfs Act, 1936 (U.P. act XIII of 1936), and were functioning at the time of the commencement of this Act shall be deemed to have been constituted under the provisions of this Act and shall continue to function till the expiry of their term under the U. P. Muslim Waqfs Act, 1936 (U.P. act XIII of 1936).(2)Anything required or permitted by this Act to be done by the Board shall in case of Sunni waqfs be done by the Sunni Central Board and in case of Shia waqfs by the Shia Central Board:Provided that the control and superintendence of the Shia Board over the [waqfs, endowments, and trusts referred to in sub-section (2) of section 2] [Substituted by section 4 of U. P. Act no. XXV of 1963 and be deemed to have Come into effect on September 3. 1960.] shall be subject to directions as may be Issued by the State Government from time to time.
