(1)The Chairperson or the Chief Executive Officer shall be competent to sanction;(a)filing of suit, writ, appeal or cases connected with a waqf matters/ property before the Tribunal/Court or any other authority;(b)defending of suit, writ, appeal or cases connected with a waqf matter/ property before the Tribunal/Court or any other authority.(2)The Chairperson or the Chief Executive Officer shall be competent to appoint an advocate to file or defend a suit, writ, appeal or any other proceedings connected with a waqf matter/property before the Tribunal/Court or any other authority.(3)The Board or any other person, authorized by the Board shall be competent to sign suit, writ, appeal, and affidavit or counter reply in the cases or proceedings connected with a waqf matter/property before the Tribunal/Court or any other authority.(4)The Chairperson or Chief Executive Officer shall be competent to authorize any employee of the Board to tender evidence or produce record on behalf of the Board before the Tribunal/Court or any other authority.
