- The Chairperson of the council may, by notification in the Government Gazette, remove a member of the Council if he-(a)has attained any disqualifications specified in section 10 ; or(b)refuse to act or is incapable of acting or acts in a manner which the Council considers to be prejudicial to the interests of the Wakaf, provided that an opportunity or being heard is provided to him before he is removed ; or(c)falls, without sufficient reasons, to attend three consecutive meetings of the Council.
