Section 7(3) in U.P. Non-Governmental Arabic and Persian Madarsa Recognition, Administration and Services Regulation, 2016
(3)It is necessary for permanent recognition that the land/building should be in the name of Madarsa or in the name of the Society or Trust running the Madarsa and in the case land being in the name of the Society/Trust, the Manager/Trustee, who has the right to execute the deed, shall necessarily make an agreement with District Minority Welfare Officer that the said land (on which the madarsa is constructed) shall, without written approval of Registrar, Uttar Pradesh Madarsa Education Board and Director, Minority Welfare, neither be sold nor be transferred. A building for Madarsa built as per prescribed standard on land obtained from Waif for Madarsa shall be deemed sufficient for permanent recognition.Explanation. - Own building means a building erected over the land owned by the institution or its society or trust or on a Waif dedicated for the benefit of the institution.
