Section 37(2) in Uttar Pradesh Muslim Waqfs Act, 1960
(2)The Waqf Fund shall, subject to the control of the Board, be applied to -(a)repayment of any loan incurred under section 36 and payment of interest thereon;(b)payment of the cost of audit of the Waqf Fund;(c)payment of the salary and allowances of the Secretary and staff of the Board and the salary and allowances of the staff of a sub-committee, if found necessary, by the Board;(d)payment of travelling allowance to the President, members, Secretary and staff of the Board and of a sub-committee, if any; and(e)payment of all expenses incurred by the Board and 8 sub-committee, if any, in the performance of the duties imposed, and in exercise of the powers conferred by or under this Act.
