Section 5(3) in Jammu and Kashmir Specified Wakafs and Specified Wakaf Properties (Management and Regulation) Act, 2004
(3)The Board shall be constituted within a period of six months from the date of commencement of the Act and, till then, its powers and functions shall be exercised and discharged by the Chairman:Provided that the Chairman may constitute an interim Board, consisting of not more than five and not less than three persons, to aid and assist him in the discharge of his functions till the regular Board is constituted.
