Section 17(2) in Jammu and Kashmir Specified Wakafs and Specified Wakaf Properties (Management and Regulation) Act, 2004
(2)The Board, shall have the power to transfer, suspend, remove or dismiss any officer or employee of the Board for the breach of discipline, carelessness, unfitness, neglect of duty, misconduct or for any other sufficient cause:Provided that the Board may delegate to the Chief Executive the power to transfer and suspend the officers and employees of the Board:Provided further that where such officer or employee is a Government employee, he may be reverted to his parent department in the Government.
