Section 11 in Jammu and Kashmir Specified Wakafs and Specified Wakaf Properties (Management and Regulation) Act, 2004
11. Powers and duties of the Board.
- The powers and duties of the Board shall be to -(a)administer, manage and regulate the Wakafs and to preserve, protect and use the properties covered under section 3 ;(b)manage and administer the Endowment fund in accordance with the provisions of the Act;(c)pay salaries, allowances and perquisites, and make all other payments due, from the Endowment fund;(d)utilize Endowment fund for the upliftment and empowerment of Muslims in the State, particularly in the areas of education, health, social welfare, commerce and community development;(e)make provisions for relief to the indigent and the destitute.(f)undertake developmental activities for the welfare of Muslims in the State;(g)utilize the Endowment fund for imparting professional, vocational and technical education through establishment of institutions and/or financial assistance to the existing institutions;(h)authorize any officer or employee subordinate to it to exercise such powers, except its powers under sub-section (2) of section 8 and section 25, as the Board may delegate;(i)regulate the entry and presence of the persons in, or on, the Wakafs and the properties covered under section 3 for carrying out the purposes of the Act and the bye-laws made there under ;(j)appoint, suspend or dismiss employees of the Board; and(k)do all such other things as may be necessary, proper incidental or conducive to achieve the objectives of the Act.
