(2)Every such budget shall be submitted by the mutawalli at least thirty days before the beginning of the financial year to the Board and shall make adequate provision for the following:—(i)for carrying out the objects of the waqf;(ii)for the maintenance and preservation of the waqf property;(iii)for the discharge of all liabilities and subsisting commitments binding on the waqf under this Act or any other law for the time being in force.
