Section 26(2) in Jammu and Kashmir Specified Wakafs and Specified Wakaf Properties (Management and Regulation) Act, 2004
(2)In particular and without prejudice to the generality of the foregoing powers such bye-laws may provide for: -(a)the distribution of duties among the Chairman, Vice-Chairman and the members;(b)the time and place of, and procedure and conduct of business at, the meetings of the Board ;(c)the facilities admissible and the allowances payable to, the members for attending the meetings and discharge of other functions under the Act;(d)the security, if any, to be taken from the employees of the Board;(e)the books and accounts to be kept at the office of the Board;(f)the custody and investment of the Endowment fund;(g)the details to be included in, or excluded from, the budget of the Board;(h)the persons by whom receipts may be granted for moneys paid to the Board;(i)the maintenance of peace and order in and around the Specified Wakaf and Specified Wakaf Property premises and regulating the entry and conduct of persons within the precincts of any Specified Wakaf and Specified Wakaf Property;(j)the duties and powers of the employees of the Board;(k)the manner for authentication of the decisions and orders of the Board;(l)the manner of terminating the services of any employee;(m)the manner of regulating the service conditions of existing employees;(n)the conditions of service and the manner of entering into contracts by, or on behalf of, the Board; and(o)all other matters expressly required or which may be required to be prescribed for carrying out the purposes of the Act.
