Section 12 in Jammu and Kashmir Specified Wakafs and Specified Wakaf Properties (Management and Regulation) Act, 2004
12. Office and meetings of the Board.
(1)The Board shall maintain its office at such place as it may decide.(2)The quorum for the meetings of the Board shall be seven:Provided that in case of an interim Board, the quorum shall be three.(3)Every decision of the Board shall, except as expressly provided by the Act or the bye-laws made hereunder, be passed by a majority of votes and, in case of equality of votes, the person presiding a meeting shall have a second or casting vote.(4)The Board shall meet on such occasions, and at such intervals, as may be specified in the bye-laws.
