Section 26(1) in Jammu and Kashmir Wakafs Act, 2001
(1)Subject to superintendence and control of the Council a Tehsil Committee shall-(a)ensure that Wakafs under it are properly maintained and administered in accordance with the provisions of the Act and may for that purpose, if it considers necessary, appoint a sub-committee for any local area in such manner and for carrying out such functions as may be prescribed ;(b)maintain a record containing information relating to the origin, income, object and beneficiaries of every Wakaf ;(c)ensure that the income and other properties of the Wakafs are applied to the objects and for the purposes for which such Wakafs were created or intended ;(d)propose to the Council schemes of the management for a Wakaf ;(e)prepare its own budget and budgets of all Wakafs within its jurisdiction and to submit the same to the Council for its approval ;(f)propose to the Council appointment and removal of Manager in accordance with the provisions of this Act ;(g)take measures for the recovery of the lost properties of any Wakaf ;(h)institute and defend suits and proceedings in a Court of Law relating to Wakaf ;(i)call for such returns, statistics, accounts and other information from the managers with respect to Wakaf property as it may, from time to time, require ;(j)inspect or cause inspection of Wakaf properties, accounts or records of deeds and documents relating thereto ;(k)investigate and determine the nature and extent of Wakafs and Wakaf properties and to cause wherever necessary, survey of the Wakaf properties ; and(l)generally do all such acts as may be necessary for the maintenance and administration of Wakaf.
