Section 64(2) in Rajasthan Muslim Wakf Regulations, 1964
(2)Every such budget shall make adequate provision for-(a)the scale of expenditure for the time being in force in the wakf;(b)the due discharge of all liabilities binding on the wakf;(c)expenditure on religious, charitable and other purposes directed by the wakf or according to custom or usage; and(d)the maintenance of a working balance.
