Section 45(2) in Uttar Pradesh Muslim Waqfs Act, 1960
(2)Upon the publication of antifriction under section 44 superseding take Board-(a)all the members of the Board shall, as from the date of suppression vacate their offices; and(b)all the power and duties which may, under the provisions of this Act, be exercisable or performable by or on behalf of the Board, shall, during the period of suppression, be exercised and performed by the Administrator and such administrator shall be deemed to be the Board for all purposes.
