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NCT Delhi - Section

Section 37 in Delhi Wakf Board Regulations, 1963

37. "Masajid and Qabrustan Committee"-(Powers and Functions).

- The powers and functions of the Masajid and Qabrustan Committee shall be as follows :-
(a)To ensure that all requisite conveniences for religious performance are provided on adequate scale in all mosques, particular attention being paid to the mosques in greatest use such as the Fatehpuri Mosque, Jama Masjid and Shia Jama Masjid.
(b)To take necessary steps to ensure high standard of cleanliness in all mosques and Qabrustans.
(c)To take all steps to preserve and improve the attractiveness of the mosques.
(d)To see that all Imams, Moazzans and other servants of the Board connected with the mosques are performing their duties efficiently and punctually.
(e)Subject to the limits of budget provisions, to sanction expenditure on the provision of such conveniences as musallas, lighting equipment, protection against sun and rain, clean and hot water, other movable equipment of mosques etc. and also sanction expenditure in ensuring high standard of cleanliness in all the mosques and Qabrustans and see that the graves are properly maintained and proper arrangements for burying are provided.
(f)To consider and suggest to the Building Committee alterations calculated to make mosques more attractive.
(g)To see that the mosques and qabrustans are used only for the purposes authorised by the religion of Islam.
(h)To take steps for improving the surrounding and for necessary repairs of mosques and qabrustans wherever it is possible to do so.
(i)To appoint provisional committees of the areas to work under its supervision provided that in each such provisional committee at least one member shall be a member of the Board and such provisional committee shall not be of more than 6 members.