Section 3 in Rajasthan Muslim Wakf Regulations, 1964
3. Definitions.
- In these regulations, unless the context otherwise requires-(a)'Act' means the Wakf Act, 1954 (Central Act 29 of 1954);(b)'Board' means the Rajasthan Board of Muslim Wakfs;(c)'Chairman' means the Chairman of the Board and includes any member of the Board, chosen by the members of the Board from amongst themselves to preside at the meeting of the Board;(d)'Employee' means any person in the employment of the Board or in any wakf and includes Imams, Mauzzans, Caretakers, Khadims and persons employed by the Mutawallis;(e)'Fund' means the Wakf Funds constituted under section 48 of the Wakf Act, 1954;(f)'Form' means a form appended to these regulations;(g)'Government' means the Government of Rajasthan;(h)'Meeting' includes an ordinary meeting, or a special meeting or an annual meeting;(i)'Rules' means the Rajasthan Wakf Rules, 1956;(j)'Secretary means the Secretary of the Board;(k)'Section' means a section of the Act; and(l)All other words and expressions used but not defined in these regulations shall have the meanings respectively assigned to them in the Act and the rules.Time and place of meeting of the Board and quorum-Section 68(2)(a)
