Section 89(2) in Jammu and Kashmir Wakafs Act, 2001
(2)In particular and without prejudice to the generality of foregoing power such rules may provide for all or any of the following matters, namely :-(i)the particulars which a list of Wakaf published under subsection (1) of section 5 may contain ;(ii)the conditions and restrictions subject to which the Council may transfer any property ;(iii)the regulation of the function of the Council and for Tehsil Committee ;(iv)the manner in which any inquiry may be held under the Act(v)The power vested in a civil court which may be exercised by the Chairman of the Council or Chairman, Tehsil Committee or any other person, while holding an inquiry under this Act ;(vi)the form in which register of Wakafs may be maintained and the further particulars which it may contain ;(vii)the form in which and the time within which, the budget of the Council may be prepared and submitted ;(viii)the manner in which the accounts of the Wakaf Fund may be kept and audited and the contents of the auditor's report ;(ix)the payment of money into the Wakaf Fund, the investment, custody and disbursement of such money ;(x)the circumstances under which and the terms and conditions on which, the Council may be allowed to borrow sums ;(xi)the procedure to be followed in the recovery of any sum due under the Act as an arrear of land revenue ;(xii)the scale of pay allowance and other conditions of service of persons engaged by the Council, and the Imams of the mosques, the conditions and restrictions subject to which the Chairman, Tehsil Committee and any authorised officer of the Council may inspect any record, register or other document in a public office ;(xiii)the manner in which an inquiry may be held by the Chairman, Tehsil Committee with regard to Wakafs which appear to have ceased to exist or in relation to buildings, or other places which were being used for religious purposes or institution or for charity, and have ceased to be used for that purpose ;(xiv)the manner in which notices may be given ;(xv)the intervals at which accounts of Wakafs may be audited ;(xvi)the form and manner in which the accounts of the Council, may be maintained ;(xvii)person by whom order and decisions of the Council or the Tehsil Committee may be authenticated ;(xviii)regulating the procedure for election of Chairman and Vice-Chairman, including the mode recording votes and method of setting disputes or question arising from such election ; and(xix)any other matter which is required to be prescribed under the Act.
