58. Order of supersession of waqf management committees.
(1)Any committee entrusted with the supervision or management of a waqf shall have a maximum term of three years unless the committee is superseded by the Board or it is in contravention of waqf deed or approved scheme of management of the waqf.(2)The Board shall, before issuing any order of suspension, issue a show cause notice in Form 30 to a committee against whom action for suspension is contemplated under subsection (2) of Section 67 of the Act calling upon the committee within such time, not being less than one month as may be specified in notice, as to why such action shall not be taken.(3)The order of suspension passed by the Board under the proviso to sub-section (2) of Section 67 of the Act shall be published on the notice board of the concerned waqf, District Waqf Advisory Committee office, and office of the State Board of Waqfs and shall also be served on the concerned mutawalli.(4)A copy of the order passed by the Board under sub-section (2) of Section 67 shall be supplied free of cost to the person adversely affected thereby and one copy of the same shall be published in Urdu, Hindi and English/local language newspaper having circulation in the area and on such publication, the order shall be binding on all persons having any interest in the waqf.(5)The Board shall, before issuing an order for removal of a member of the committee from the membership of the managing committee under sub-section (6) of Section 62 of the Act, shall issue a show cause notice in Form 31 to such member calling upon him to show cause as to why he shall not be removed from the membership of the committee.
