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State of Himachal Pradesh - Section

Section 68 in Himachal Pradesh Waqf Rules, 2016

68. Manner of consultation with the mutawalli and manner of publication of order.

(1)Any scheme for the proper administration of the waqf under sub section (1) of section 69 shall be framed by the mutawalli or managing committee giving details as follows:-
(a)name of the waqf;
(b)address;
(c)whether under the management of the mutawalli/managing committee or under the direct management of the Board;
(d)details of the proposal;
(e)expenditure involved;
(f)income to be generated.
(2)The proposal shall be considered by the Board where the matter shall be put up by the mutawalli/managing committee or the applicant, The Board shall take the decision and shall communicate the same within fifteen days.
(3)The decision of the Board shall be published in the Urdu/Local language newspaper having circulation in the area