- In these regulations unless the context otherwise requires :-(a)"Act" means the Wakf Act, 1954 (29 of 1954);(b)"Board" means the Delhi Wakf Board;(c)"Chairman" means the Chairman of the Board;(d)"Secretary" means the Secretary of the Board;(e)"Chief Commissioner" means the Chief Commissioner of Delhi;(f)"Wakf Commissioner" means the Commissioner of Wakfs appointed under Section 4 of the Act;(g)"Rules" means the Delhi Wakf Board Rules;(h)"Chairman" means the Chairman of a committee appointed by the Board;(i)"Masjid" includes Idgah or any other place where the prayers are or have been held regularly by Muslims in Jamat;(j)"Qabrustan" means Takia, Khanqah and Dargah;(k)"Subordinate Wakfs" means wakfs under the management of Mutwallis or Committees registered with the Board and include such portions of Wakfs-alal-aulad as are reserved for charitable purposes;(l)"New item of expenditure" means any expenditure not provided in the budget and being incurred for the first time;(m)"Form" means a form appended to these regulations.
