Section 15 in Uttar Pradesh Muslim Waqfs Act, 1960
15. Election, etc. of the President.
(1)Immediately after [the election, co-option, or nomination, as the case may be, of all the members other than the President] [Substituted by section 3 of U. P. Act no. 26 of 1966.] and subsequently whenever it becomes necessary by reason of an existing or anticipated vacancy, or otherwise, to appoint a President, the Secretary of the Board shall convene [a meeting of such members] [Substituted by section 5 of U. P. Act no. 11 of 1974.] to elect a President. The members may elect either a person from among themselves or any other person as President :Provided that a mutawalli of a waqf to which this Act applies or a Government Treasurer or a whole-time servant of the Government or of any waqf administration shall not be elected as President.(2)The President shall be honorary [* * *] [Omitted by section 6 of U. P. Act no. 3 of 1970.]
