Section 9 — Power of Central Government to appoint Nazim.

(1) The Central Government may, in consultation with the Committee, appoint a person to be the Nazim of the Durgah and the Nazim shall in virtue of his office be the secretary of the Committee: Provided that no such consultation shall be necessary in the case of the appointment of the first Nazim. (2) The Nazim shall be paid such salary and allowances as the Central Government may fix out of the revenues of the Durgah Endowment. (3) The Committee shall exercise its powers of administration, control and management of the Durgah Endowment through the Nazim.

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