Section 68(1) in Himachal Pradesh Waqf Rules, 2016
(1)Any scheme for the proper administration of the waqf under sub section (1) of section 69 shall be framed by the mutawalli or managing committee giving details as follows:-(a)name of the waqf;(b)address;(c)whether under the management of the mutawalli/managing committee or under the direct management of the Board;(d)details of the proposal;(e)expenditure involved;(f)income to be generated.
