Section 65(9) in Rajasthan Muslim Wakf Regulations, 1964
(9)The Auditor shall particularly investigate the following facts-(a) whether all the statutory dues have been paid, if not, what dues are still outstanding and how they affect the property of the wakf;(b)the names of the beneficiaries, the dues of each, to what extent they have been paid, and whether arrears, if any, were justified by existing circumstances. Estate, Mosques, Schools, Musafirkhana and such other institutions for which there is an allotment are to be treated as beneficiaries;(c)whether the wakf is indebted, and if so, the names of the creditors, the date of each loan, the amounts of each loan, the rates of interest and the present position should be noted. If necessary, a scheme of repayment within a reasonable time should be prepared in consultation with the Mutawalli and enclosed with his report.The Method of calculating the income of a Wakf for the purpose of levying contributions under this Act [under section 68(2)(k)]
