Section 50 in Uttar Pradesh Muslim Waqfs Act, 1960
50. Budget and Accounts of Waqfs to be submitted by Mutawallis.
- In particular and without prejudice to the generality of the duties prescribed in section 49, every mulawalli of a waqf shall-(a)prepare, in every year, a budget for the next financial year showing in such form as may be prescribed the estimated receipts and expenditure during that year, and submit it before the 31st March of the year to the Board for approval;(b)submit to the Board before the 1st day of May in every year, a full and true statement of accounts, in such form and containing such particulars as may be prescribed, and verified in the manner prescribed by the Code of Civil Procedure, 1908 for verification of pleadings, of all moneys received and expended by the mutawalli for behalf of the waqfs during the period of twelve months ending on the 31st day of March preceding the submission of such statement or during that portion of the said period during which the provisions of this Act have been applicable to the waqf :Provided that in respect of a waqf-alal-aulad the statement of accounts required to be submitted by the mutawalli shall relate only to such portion of the income as is specified or set apart for religious or charitable purposes.
