(1)For the purpose of regulating the secular activities of auqaf, the Central Government shall have the following powers and functions, namely:—(a)to lay down general principles and policies of waqf administration in so far as they relate to the secular activities of the auqaf;(b)to co-ordinate the functions of the Central Waqf Council and the Board, in so far as they relate to their secular functions;(c)to review administration of the secular activities of auqaf generally and to suggest improvements, if any.
