59. Consultation relating to scheme for administration of waqf.
(1)Where the Board takes a decision to frame a scheme for the administration of a waqf under sub-section (2) of Section 69 of the Act, it shall issue a notice in Form 32 to the mutawalli concerned, managing committee or the applicant(2)The proposed scheme shall contain the following details, namely -(a)name of the waqf;(b)address;(c)whether under the management of the mutawalli/managing committee or under the direct management of the Board;(d)details of the scheme/proposal;(e)expenditure involved;(f)income to be generated.(3)The proposal of the mutawalli or the managing committee or the applicant shall be considered by the Board who shall accord approval to the scheme with such modifications as it may deem fit and shall communicate the same within fifteen days to the mutawalli/ managing committee or the applicant.(4)Every scheme framed by the Board under sub-rule (1) shall be published in Urdu/local language newspaper having circulation in the area.
