Section 12 in Uttar Pradesh Muslim Waqfs Act, 1960
12. [ Constitution of Shia Central Board. [Section 12 re-numbered as sub-section (i) thereof by s.3 (l) of U.P. Act no. 3 of 1970.]
(1)] The Shia Central Board shall consist of the following Shia Muslims elected [* * * ] [Omitted by B. 3 (a) of U. P. Act no. 11 of 1974.] or co-opted [or nominated or ex officio] [Inserted by section 3 (i) (a) of U. P. Act no. 18 of 1972.] as hereinafter indicated :(i)[ all Shia members of the State Legislature ;] [Substituted by section 3 (i) (b) of U. P. Act no. 18 of 1972.](ii)[ one member to be nominated by the State Government;] [Substituted by section 3 (1) (i) of U. P. Act no. 3 of 1970.](iii)one member to be elected by the Board of trustees of the Shia College, Lucknow from amongst its members;(iv)[ three members, one of whom shall be a mutawalli of a waqf to which this Act applies having an annual income of not less than [rupees three thousand] [Section 3(1)(ii) of U. P. Act no. 3 of 1970.], one shall have knowledge or practical experience in respect of finance and administration, and the third shall be an Alim, to be co-opted by [the members referred to in the foregoing clauses] [Substituted by section 3 (i) (c) of U. P. Act no. 18 of 1972.] ;](v)the President, if he is not one of [the members referred to in the foregoing clauses ;] [Substituted by section 3 (b) of U. P. Act no. 11 of 1974.](2)[ The election and co-option under sub-section (1) shall be held and made within such time and in such manner as the State Government may, by general or special order direct, and any question or dispute relating to any such election or co-option shall be referred to the State Government whose decision shall be final.] [Inserted by section 3 (c) of U. P. Act no. 11 of 1974.]
