Section 74 in Rajasthan Muslim Wakf Regulations, 1964

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State of Rajasthan - Section

Section 74 in Rajasthan Muslim Wakf Regulations, 1964

74. Matters to be kept secret.

- The Chairman, Members, Secretary and other officers of the Board are bound to observe secrecy in matters whose disclosure may be prejudicial to the interest of the Board of any wakf.Form I[See regulation 5(2)]ToThe Secretary,Rajasthan Board of Muslim Wakfs,JAIPURSub.-Requisition to call a special meeting of the Board.Sir,We the undersigned members of the Rajasthan Board of Muslims Wakfs do hereby in pursuance of regulation 5(2) of Rajasthan Muslim Wakfs Regulations, 1964, require you to convene a Special Meeting of the Board to held on ....... day........ 197.... at...... or at such place, date and time which may be feasible.The meeting be convened for the purpose of considering and if thought fit passing, the following, resolutions, namely :-

(1)

(2)

(3)

(4)Yours faithfully,

(1)	(7)
(2)	(8)
(3)	(9)
(4)	(10)
(5)	(11)
(6)

Form IIPhone .............[See regulation 7(2)]Office of the Rajasthan Board of Muslim Wakfs

	Jaipur (Rajasthan)
No. W.B./	Dated..............197 .

Sub.-Notice of the Ordinary Meeting.ToName ..........................Member, Rajasthan Board of Muslim Wakfs.Address.........................................................Sir,I have to inform you that an Ordinary Meeting of the Rajasthan Board of Muslim Wakfs will held at the office of the Board ............. on .............. day of........... 197.... at a.m./p.m. for the following business:-Brief agenda:

(1)

(2)

(3)

(4)

(10)Yours faithfully SecretaryForm III[See regulation 7(3)]Office of the Rajasthan Board of Muslim Wakfs

No. W.B./	Jaipur (Rajasthan)
	Dated..............197 .

Sub.-Notice of Special Meeting.To,Name...........................Member, Rajasthan Board of Muslim Wakfs.Address...............................................................Sir,I have to inform you that a Special Meeting of the Rajasthan Board of Muslim Wakfs will be held at the office of the Board on............ day of........ 197 at....... a.m./p.m. when the undermentioned resolutions will be proposed.

(1)

(2)

(3)

(4)

The meeting is being called in compliance with regulation 5(2) as| called by the Chairman,requisitioned by the members.

The circular letter explaining the nature of business, its importance and significance is also enclosed.Yours faithfully, Secretary

(Enclosure)Office of the Rajasthan Board of Muslim Wakfs, Jaipur

Jaipur (Rajasthan)Dated.........197.No. W.B./ToName...........................Member, Rajasthan Board of Muslim Wakfs.Address.......................................................Sir,In forwarding notice of the Special Meeting regarding the proposed resolutions, I further amplify its/their nature, importance and significance for you information as under:-Resolution-1:

(1)Present position

(2)Subject and purpose.

(3)Importance and its usefulness to wakf.Yours faithfully, SecretaryForm IV[See regulation 7(4)]Office of the Rajasthan Board of Muslim Wakfs, Jaipur

	Jaipur (Rajasthan)
No. W.B./	Dated..............197 .

Sub.-Notice of the Annual Meeting.ToName.......................Member, Rajasthan Board of Muslim Wakfs.Address.......................................................Sir,I have to inform you that the Annual Meeting of the Rajasthan Board of Muslim Wakfs will be held at the office of the Board on...............day of........... 197 at............a.m./p.m.The business to be carried at the said meeting is as per agenda enclosed.You are requested kindly to attend the meeting.Yours faithfully, SecretaryForm V[See regulation 20(1)]ToThe Secretary,Rajasthan Board of Muslim Wakfs,JAIPUR.Sub. -Notice for amendment of motion.Sir,I wish to propose the following amendment/s to the amendment/or the motion already before the Board. The proposed amendment/s satisfy/fills all the condition laid down in regulation 20.Yours faithfully.

(1)Motion before the Board."

(2)Amendment/s."Proposer of the amendment.............Seconder ....................Form VIApplication Form for Registration of Wakf under section 25 of Wakf Act, 1954(See regulation 61)ToThe Secretary,Rajasthan Board of Muslim Wakfs,Jaipur.I.......... Son of.......... age.... resident of........ Post........ office.......... Tehsil......... Distt........ (Rajasthan) request for registration of the following wakf:-

(1)Name of wakf with particulars of each property attached with the wakf as:-

(i)Area of land in yards or Bighas Chahi, Barani, Parat, Gher, Mumkin.

(ii)Garden/House/Shop etc.

(2)Name of Mohalla......... Village/City......... with Tehsil and Distt. where the wakf exists.

(3)Area, Khasra Number or Municipal Number.

(4)Kind of wakf, sunni or shia.

(5)Nature of wakf.

(6)Name of wakf with necessary particulars, available.

(7)Object of wakf.

(8)Particulars of wakf deed/s__________________________________(certified copies of the deed/s to be enclosed)

(9)Name/s and addresses of the present Mutawallis.

(10)Any scheme according to wakf deed/s or any decree of the Court giving particulars of the scheme of management.

(11)Total annual income of wakf property from:-

(i)

(a)Land cultivation.

(b)Garden.

(c)House/s.

(d)Shop/s.

(e)Nohra.

(f)Garage.

(g)Residential land.

(ii)Nazrana.

(iii)Contributions or any other help in cash or kind.

(iv)Other sources of income e.g.

(a)From Government.

(b)From any other department or institutions.

(c)Annuity from Government (True copy of certificate to be enclosed).

(d)Interest from Bank Deposits.

(e)Interest from securities.

(f)Miscellaneous income.

(12)

(i)Amount of land revenue, taxes and other dues of Government, Municipality or Panchayat or contributions to Wakf Board to be paid annually from the wakf property.

(ii)Net annual expenditure incurred in connection with the realisation of the income of the wakf.

(13)Annual expenditure in connection with the wakf:-

(i)Details of expenditure as per wakf deed.

(ii)Details of expenditure other, than those laid down in the wakf deed and their justification.

(a)Expenditure on servants giving nature of service rendered.

(b)Salary or allowance/s of the Mutawalli/s or persons connected with the wakf.

(c)Individual allowances or stipends (other than servants) as per terms of the wakf deed as well as those not specified in the wakf deed.

(d)Details of expenditure on religious items.

(e)Details of expenditure on education or similar items.

(f)Details of expenditure on charitable items.

(g)Other expenditure.

(14)Particulars of the amount or other demands out-standing and to be realised from any person, body or institution.

(15)Particulars of the encumbrance/s on the wakf property in the form of mortgage, surety or Kifalat. If the wakf property by way of mortgage has been given on rent or lease for more than a period of 3 years, the amount and duration for which the land has been so given and the period left.

(16)Particulars of wakf properties not in possession of the Mutawalli/s.

(17)Name and address/es of the person/s in unauthorised possession of the wakf property indicating the period of such possession.In case possession is alleged on the basis of judgment of some Competent Court, the Case No., Heading, Date of Judgment. Name of Court, to be mentioned.True copy of the judgment to be enclosed.

(18)In case of scheme regarding management of wakf, its true copy to be enclosed.

(19)Complete list of movable properties attached with the wakf to be enclosed.

(20)Following particulars to be given if the wakf property is on rent, lease or contract:-

(i)Name of the tenant, mortgage or lessee.

(ii)Particulars of wakf property:-

(a)House.

(b)Shop.

(c)Land.

(d)Garden etc.

(iii)Location and full address.

(iv)Period of rent or lease, if the wakf property is leased or mortgaged, the period since when the property has been so transferred, the name of transferee and the authority under which such transfer was made.

(v)Annual amount of rent, interest or lease.

(vi)Whether the rent or lease deed has been executed, if so date, month and year of execution be given.

(vii)Whether any amount of rent is recoverable, if so, the period for which it is recoverable.

(viii)Particulars of action taken in connection with the recovery of dues.

(ix)Particulars of suits relating to wakf property instituted by or against the Mutawalli/s giving suit number, Heading, names of parties, Court, nature of suit, present stage.

(21)Whether the present Mutawalli has been ever convicted of an offence of criminal breach or trust to any other offence involving moral turpitude.

(22)The amount with regard to wakf be mentioned, if it is deposited in some Securities, Bank, Post Office. Full particulars-account No. amount, and the person/s (with address/es) in whose name the account is opened be given. In case it is not so deposited particulars of the person or persons with whom the amount is lying be given.Signature of the applicant AddressDateDeclaration by the applicantI ................. son of ................ resident of ........... do hereby take oath and state that the contents of the above application mentioned in paras number...................... are absolutely true and correct based on my personal knowledge and contents of paras number ................are true and correct upon the information received which I believe to be true and correct.Deponent.I ................. son of ................ resident of .............. solemnly affirm that my above statement is true and correct that it conceals nothing and that no part of it is false. So help me God.DeponentForm VII(See regulation 64)Annual Budget Estimate of Wakf for the year 197.....

Income
		Revised estimate for the current year
Actual income for the last year	Budget estimate for the current year	Actuals till the end of November	Probation from December till the end of March	Total of columns 3 and 4	Heads of income	Estimate for the succeeding year	Total as per head
1	2	3	4	5	6	7	8
Rs.	Rs.	Rs.	Rs.	Rs.	1. Opening balance-
					(a) Cash
					(b) Current account
					(c) Price of crops and other crops
					Total-
					2. Land
					Estimated quantity of crops Quantity of crops for service ofthe wakf as directed by wakif or according to usage or custom
					(a) Quantity and price or surplus crops Price of cropsrequired for service
					(b) Price of surplus crops
					(c) Other income from land
					Total-Income from land
					3. Rents-
					(a) Income from house rent
					(b) Income from shops situated within the premises of thewakf
					4. Nazranas, presents offered to the wakf:-
					(a) Cash
					(b) Approximate Cash value of Nazranas or presents
					Total-Income from Nazranas or presents
					5. Grants and aids from Government
					6. Annual proceeds from:-
					(1) Investment
					(2) Deposits
					Total-Annual proceeds from investment and deposits.
					7. Compensation realised from employees and servants fornegligence in duties or loss or damage caused:-
					(a) Income from other sources Miscellaneous receipts
					(b) Income from business and similar other items
					(c) Income from subscription in cash or kind
					(d) Any other items of income known to the Mutawalli asbelonging to the wakf.
					Total:-
					8. Income from extra-ordinary sources and loans:-
					(a) Refund towards loan advanced
					(b) Refund towards loan advanced
					(c) Deposits withdrawn
					(d) Consideration of money for sale of land
					(e) Consideration of money for sale of house
					(f) Money realised from mortgage of land
					Total-Income from extraordinary source and loans
					9. Recoveries from advances
					Grand Total
Signature	Mutawalli

Expenditure
		Revised estimate for the current year
Actual expenditure for the last year	Budget estimate for the current year	Actuals till the end of November	Probation from December till the end of March	Total of columns 3 and 4	Heads of expenditure	Estimate for the succeeding year	Total as per heads
1	2	3	4	5	6	7	8
Rs.	Rs.	Rs.	Rs.	Rs.	1. Expenditure on account of making collections for the wakfproperties
					2. Expenditure incurred according to the directions of wakifor usage or custom for:-
					(a) Allowances to the Mutawalli and other individuals.
					(b) Expenses for religious purposes
					(c) Expenses for charitable purposes
					(d) Expenses for other purposes
					3. Expenditure for improvement and repair of lands
					4. Expenditure for repair of houses
					5. Expenditure for services:-
					(a) Rent payable to Government
					(b) Tax payable to Municipality etc.
					(c) Contribution payable under Wakf Act, 1954 (Central Act 29of 1954)
					Total-Expenditure for revenue, tax and contribution.
					6. Expenditure for audit
					7. Other minor expenses
					8. (a) Purchase of lands
					(b) Construction of house for augmenting the income of wakfs
					(c) Interest on loan
					(d) Repayment of loans and advances by the wakf
					(e) Investment other than current account in Bank
					Total-
					9. Amounts recoverable from advance balance at the end of theyear:-
					(a) Cash
					(b) Current account in Bank
					(c) Approximate price of surplus crops and other crops
					Total-Balance
					Amount............
					Grad Total
Village	Date

Form VIIIRegister of Demands(See regulation 65)

		Demand	Collections
Name of Wakf	Head of the Accounts	Arrear	Current	Total	Arrear	Current	Total	Balance	Remarks
	1. Rents
	2. Cesses
	3. Product from Agricultural lands

Form IXRegister of Liabilities(See regulation 65)

Name of the Wakf	Head of the Accounts		Expenditure
Liabilities	Amt. paid	Date of payment	Balance	Remarks
1	2	3	4	5	6	7
	1. Government Revenue
	2. Rents
	3. Cesses
	4. Other taxes
	5. Collection taxes
	6. Miscellaneous expenditure
	7. Pay of officers
	8. Stationery
	9. Repairs and maintenance
	10. Travelling allowance and other miscellaneous
	11. Law Charges:-
	(i) Rentsuits
	(ii) Othersuits
	12. Allowances
	(i)Mutawalli
	(ii) Otherbeneficiary
	(iii)Individual
	13. Payment to individual institution, mosque, other thanmosque.
	14. Repayment of loans with details.

Form XStatement of Accounts(See regulation 65)

Name of Wakf	Head of Accounts	Actual income for the preceding 12 months from1stApril to 31stMarch	Reasons for variation* from the budget estimateproposed for the year	Actual expenditure for the preceding 12 monthsfrom 1stApril to 31stMarch	Reasons for variation* from the budget estimateproposed for the year
1	2	3	4	5	6
	1.	Income from crops			1.	Expenditure on account of making collections fromthe wakf properties
	2.	Income from rents, cesses, mutation etc.			2.	Expenditure incurred according to the directionsof the wakf or usage or custom fee :-
	3.	Income from investment and deposits			(a)	Allowances to the Mutawalli and other individuals
	4.	Income from business			(b)	Expenses for religious purposes
	5.	Income from Nazars and presents			(c)	Expenses for charitable purposes
	6.	Income from other sources :-			(d)	Expenses for other purposes
	(a)	Income from shops situated in the premised of thewakf			3.	Expenditure for improvement and repair of lands
	(b)	Income from house-rent			4.	Expenditure for repair of houses
	(c)	Grants and aids from Government, if any			5.	Expenditure for services:-
	(d)	Compensation money received			(a)	Rent payable to Government
	(e)	Miscellaneous income			(b)	Tax payable to Municipality etc.
	(f)	Income from subscription in cash or kind			(c)	Contribution payable under Wakf Act (29 of 1954)
	7.	Any other items of income known to the Mutawallibelonging to the wakf			6.	Expenditure for audit
7.	Other minor expenses in connection with:-
*The variations, that the difference between thefigures in the budget estimates submitted by the Mutawalli forthat year and the figures shown as actuals in this statement.
(a)	Purchase of lands
(b)	Construction of house, for augmenting the incomeof wakfs
(c)	Interest on loan
(d)	Repayment of loans and advances
			(e)	Investments other that current accounts in Bank.

Form XI(See regulation 66)Statement showing the annual income for the year ending with the 31st day of the month of March.......

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State of Rajasthan - Section

Section 74 in Rajasthan Muslim Wakf Regulations, 1964

74. Matters to be kept secret.