- Without prejudice to the generality of the powers of the Council, the functions of the Council shall be to-(a)maintain a record containing information relating to the origin income object and beneficiaries of each and every Wakaf ;(b)ensure that the income and other property of a Wakaf is applied to the objects and for the purposes for which a wakaf was created or intended ;(c)give directions for the administration of Wakafs ;(d)direct :-(i)the utilization of the surplus income of a Wakaf consistent with the objects of the Wakaf ;(ii)in what manner the income of Wakaf be utilized, the objects of which are not evident from any written instrument ;(e)ensure that Wakafs under it are properly maintained and administered in accordance with the provisions of the Act and the objects of the Wakafs ;(f)prepare the schemes for the management of Wakaf ;(g)prepare its own budget and budgets of all Wakafs within its jurisdiction ;(h)make the regulations for appointment and removal of managers and their conditions of service in accordance with the provisions of the Act ;(i)take measures for recovery of such properties of Wakafs which have been unauthorisedly occupied or encroached upon or are in occupation of the person who has become the unauthorised occupant on account of the termination of the lease or after the expiry of the termination of the lease or after the expiry of the period of lease or is in dispute and shall hold and utilize the same subject to the provision of the Act ;(j)institute and defend suits and proceedings in a court of law or other authority or tribunal relating to Wakafs ;(k)sanction leases of properties belonging to Wakafs ;(l)call for such returns, statistics, accounts, and other information from managers with respect to Wakafs property as it may consider fit from time to time ;(m)inspect or cause inspection of Wakaf properties, accounts or records of deed and documents, relating thereto ;(n)investigate and determine the nature and extent of Wakafs and Wakaf properties to cause wherever necessary survey of Wakaf properties ; and(o)do all such acts as may be necessary, for the maintenance and administration of Wakafs.
