Section 8 in Jammu and Kashmir Specified Wakafs and Specified Wakaf Properties (Management and Regulation) Act, 2004
8. Term of office, resignation and removal of members and casual vacancies.
(1)A member, other than an ex-officio member, shall hold office for a period of five years from the date of his nomination but may resign his office earlier by giving notice in writing thereof to the Chairman and shall cease to be a member on the resignation being accepted by the Chairman.(2)The Board may remove from office any member -(a)who is of unsound mind and stands so declared by a competent court;(b)who has applied for being adjudged as an insolvent, or is an un-discharged insolvent;(c)who has converted to any other religion or has ceased to be a Muslim on any ground whatsoever;(d)who has been convicted of any offence involving moral turpitude;(e)who has absented himself consecutively for three meetings of the Board ;(f)Whose presence on the Board would, in the opinion of the Board, be prejudicial to the aims and objectives sought to be achieved under the Act.(3)Casual vacancies among the members shall be filled by nomination made by the Chairman.(4)The term of office of a member appointed to fill a casual vacancy shall be for the remaining period of the term of the member in whose place he is nominated.
