Section 4(4) in The Central Waqf Council Rules, 1998
(4)[ A Member shall cease to be a Member if he ceases to hold the office on the basis of which he was appointed as Member under any of the sub-clauses specified under clause (b) of sub-section (2) of section 9 of the Act.] [Inserted by Notification No. G.S.R. 693 (E) dated 25.9.2014 (w.e.f. 30.9.1998)]
