Section 79(2) in Uttar Pradesh Muslim Waqfs Act, 1960
(2)In particular, and without prejudice to the generality of the foregoing powers, such bye-laws may provide for all or any of the following matters, namely-(a)[* * *] [Omitted by section 7 of U. P. Act No. 11 of 1974.];(b)the time and place of the meetings of the Board, their procedure and conduct of business ;(c)the qualifications, emoluments, terms and conditions, of service of the Secretary and the staff of the Board;(d)fees and conditions for the grant of inspection and copies of the Board's proceedings or records;(e)the constitution, functions, procedure and conduct or business of the sub-committee ;(f)the form and manner of making applications for registration of waqfs ;(g)the particulars to be contained in, and the form of, the register of waqfs ;(h)the method of calculating the income of a waqf for the purpose of levying contribution under this Act;(i)the form and manner of preparation of the annual budget and accounts of the Board and of each waqf;(j)the form and manner of submission of various returns. required by the Board in respect of any or each waqf ;(k)the custody and investment of the Waqf's Fund;(l)the grant of travelling allowance to the President or members of the Board ;(m)the books and accounts to be kept at the office of the Board and of the sub-committee, if any;(n)the manner of keeping, auditing and publishing of the accounts of waqfs, the form and content of the auditor's report and the scale of remuneration to be paid to the auditors;(o)the fee to be paid on applications before the Board or the sub-committee;(p)persons by whom any order or decision of the Board may be authenticated; and .(q)any other matter which is required or allowed by this Act to be prescribed by the Board.
