(1)An application for registration shall be in Form I and shall be filled in the office of the Secretary. The Board shall supply on demand, to the mutwallis of wakfs, such form of application on payment of 50 nP. each.(2)On receipt of an application for registration the Secretary may before the registration of the wakfs make such enquiries as he considers necessary in respect of the genuineness and validity of the application and the correctness of any particulars mentioned therein, and when the application is made by any person other than the person, administering the wakf property the Secretary shall hear him if he desires to be heard. When the Secretary finds that there are serious discrepancies between the submission of the persons administering the wakf property and those of any other person regarding the validity of the application for registration and the correctness of any particulars mentioned therein, he shall place the matter before the Board and obtain their orders and the particulars will be registered.The Registers of Wakfs. - The register of wakfs shall show in the remarks column the past and present position of the wakfs, and necessary diversion of the benefit of the wakfs, and the wishes of the wakf as far as can be ascertained.
