Section 9 in Jammu and Kashmir Specified Wakafs and Specified Wakaf Properties (Management and Regulation) Act, 2004
9. Vice-Chairman.
(1)The members shall elect the Vice-Chairman from amongst themselves:Provided that pending elections under this sub-section, the Chairman may nominate any member as Vice-Chairman.(2)When the office of the Chairman is vacant, or in the absence of the Chairman from any meeting, the Vice-Chairman shall perform the functions of the Chairman.(3)In the absence of the Chairman and the Vice-Chairman, a meeting of the Board may be presided over by a member elected by the majority of the members present at the meeting.
