Section 62 in Rajasthan Muslim Wakf Regulations, 1964
62. Further particulars to be contained in the Register of Wakfs.
- The Register of Wakfs shall, alongwith the particulars mentioned in section 26, contained the following further particulars, namely:-(1)Description of wakf properties including movables:-(a)Name of the District.(b)Name of the Tehsil.(c)Name of Village/Town.(d)Khasra and Khata No.(e)List of movables and their description with estimated value.(f)Municipal holding No. if within municipal limits-(i)area leased out to tenants.(ii)area of land under direct possession of Mutawalli.(iii)encumbrances and allowances, if any, and persons, bodies institutions in actual physical possession of the same.(2)Gross annual income from such properties.(3)(a)Government revenue, cesses, rents and taxes payable.(b)Rent paid to the Tehsil or landlord.(c)The amount of land revenue and cesses and rates, fees and taxes annually payable in respect of wakf properties.(4)Cost of collection and maintenance of wakf properties.(5)Lists of expenditure directed by the wakf or according to wakf deed or usage or custom for.(a)salary of the Mutawalli and allowances to individuals;(b)expenses for religious purposes;(c)expenses for charitable purposes;(d)expenses for other purpose.(6)A correct statement of the accumulated income out of the wakf properties in cash or kind.(7)The rule of succession of the office of the Mutawalli, under the wakf deed or by custom or usage.(8)The manner in which the wakf is administered at present, that is, whether a under scheme settled by a court of law or by a popularly constituted committee.(9)Name of wakif (doner).(10)Name of Mutawalli with present address.(11)Year and date of the wakf deed.(12)List of paper submitted.Books to be kept in the office of the Board [under section 68(2)(h)]
