Section 14(2) in Uttar Pradesh Muslim Waqfs Act, 1960
(2)[ Whereas a result of any interim order of any Court, or for any other reason, the State Government is unable to issue a notification of due constitution of the new Board or after such notification is issued the new Board is unable to function, the State Government may, in the case of any interim order of a Court, for the duration of such order, and in any other case, for a period not exceeding [two years or upto the constitution of the Board, whichever is earlier] [Substituted by section 2 of U. P. Act No. 21 of 1994.], appoint a Sunni Muslim Officer or as the case may be, a Shia Muslim Officer, not below the rank of a Joint Secretary to the State Government, as Controller of the Board, and such Controller shall perform, exercise and discharge the functions, powers and duties of the Board as well as of its President and Members.
