AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

19. Resignation of Chairperson and members.-

The Chairperson or any other member may resign his office by writing under his hand addressed to the State Government: Provided that the Chairperson or the member shall continue in office until the appointment of his successor is notified in the Official Gazette.



Waqf Act, 1995 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys