Section 21 in Uttar Pradesh Muslim Waqfs Act, 1960
21. Disqualifications and removal of members.
(1)A person shall be disqualified for being appointed, or for continuing as, a President or member of the Board if he-(a)is a non-Muslim ;(b)is less than twenty-one years of age ;(c)is a person of unsound mind;(d)is an undischarged insolvent;(e)has been convicted of an offence involving moral turpitude; or(f)has, on any previous occasion, been removed from the office of a member or has been removed by order of a competent court from any position of trust either for mismanagement or corruption.(2)[The Board may remove its President or any of its members, if he] [Substituted by section 6(a)(i) of U.P. Act. No. 23 of 1995.] -(a)is or becomes subject to any disqualifications specified in sub-section (1) ; or(b)refuses to act or is incapable of acting or acts [whether as a President, emmber or otherwise] [Substituted by Section 6(a)(ii) of U.P. Act No. 23 of 1995.] in a manner which the Board, after hearing any explanation that he may offer, considers to be prejudicial to the interests of the waqfs ; or(c)absents himself from five consecutive meetings of the Board, without permission of the Board or without sufficient excuse.(3)The removal of [the President or] [Added by Section 6(b) of U.P. Act No. 23 of 1995.] any member under sub-section (2) shall be notified in the official Gazette.
