Section 11 in Uttar Pradesh Muslim Waqfs Act, 1960
11. Constitution of Sunni Central Board.
- [(1)] [Section 11 re-numbered as section 11(i) by section 2(i) of U. P. Act No. 3 of 1970.] The Sunni Central Board shall consist of the following Sunni Muslims, elected [* * *] [Omitted by section 2 (a) of U. P. Act no. 11 of 1974.] or [co-opted or nominated as hereinafter indicated] [Substituted by section 2 (1) (i) of U. P. Act no. 3 of 1970.] :-(i)[ six members, of whom at least one shall be a member of the State Legislative Council, to be elected from amongst themselves by Sunni members of the State Legislature ;] [Substituted by section 2 (a) of U. P. Act no. 1 8 of 1972.](ii)[ two Sunni Advocates enrolled with the Uttar Pradesh State Bar Council, to be elected by Sunni members of the High Court Bar Association, Allahabad and Avadh Bar Association, Lucknow ;] [Substituted by section 2 (b) of U. P. Act no. 11 of 1974.](iii)[ one member from amongst the persons who in the opinion of the State Government are recognized scholars of Islamic theology, to be nominated by the State Government;] [Substitute by section 2 of U.P. Act No. 23 of 1995](iv)[ two members, one of whom shall have knowledge or practical experience in respect of finance and the other in respect of administration, to be nominated by the State Government;] [Clauses IV and V substituted by section 2 (1) (ii) of U. P. Act no. 3 of 1970.](v)one member to be co-opted by the above [eleven] [Substituted by section 2 (c) of U. P. Act no. 18 of 1972.] members from amongst mutawallis of waqfs to which this Act applies having each an annual income of not less than [rupees three thousand] [Substituted by section 5 of U. P. Act no. 28 of 1971.];(vi)the President, if he is not one of the above [twelve] [Substituted by section 2 (d) of U. P. Act no. 18 of 1972.] members.(2)[ The election and co-option under sub-section (1) shall be held and made within such time and in such manner as the State Government may by general or special order direct, and any question or dispute relating to any such election or co-option, shall be referred to, the State Government whose decision shall be final.] [Substituted by section 2(c) of U.P. Act no.11 of 1974.]
