(8)The Board may, on an application from a mutawalli, by order, sanction remission or reduction of the contribution to be paid by mutawalli in the following cases, namely -(a)loss of money, stores of articles of the waqf not due to the negligence of the mutawalli or other employees of the waqf;(b)loss of income due to failure of crop on account of drought or other unforeseen causes like flood;(c)paucity of funds due to the mismanagement of the previous mutawalli;(d)paucity of funds due to non-recovery of loans, advances and debt;(e)where the waqf supports an orphanage whose resources are insufficient for its due management; and(f)other causes, approved by the Board with three-fourths majority.
