(1)The Board shall maintain a register of auqaf which shall contain in respect of each waqf copies of the waqf deeds, when available and the following particulars, namely:—(a)the class of the waqf;(b)the name of the mutawallis;(c)the rule of succession to the office of mutawalli under the waqf deed or by custom or by usage;(d)particulars of all waqf properties and all title deeds and documents relating thereto;(e)particulars of the scheme of administration and the scheme of expenditure at the time of registration;(f)such other particulars as may be provided by regulations.
