Section 21(2) in Jammu and Kashmir Specified Wakafs and Specified Wakaf Properties (Management and Regulation) Act, 2004
(2)The Board shall, every year, prepare report on the management and regulation of the Wakafs Trust and properties covered under section 3 which, together with the accounts of the Board and the report of the auditor thereon, shall be published for information of general public in such manner as may be prescribed in the bye-laws.
