(2)In particular, and without prejudice to the generality of the foregoing powers, such rules may provide for all or any of the following matters, namely:—(i)the qualifications required to be fulfilled by a person to be appointed as a mutawalli under clause (i) of section 3;(ia) other particulars which the report of the Survey Commissioner may contain under clause (f) of sub-section (3) of section 4;(ii)any other matter under clause (f) of sub-section (4) of section 4;(iii)the particulars which a list of Auqaf published under sub-section (2) of section 5, may contain;(iv)the manner of election of members of the Board by means of a single transferable vote, under sub-section (1) of sub-section (2) of section 14;(v)the terms and conditions of service of the Chief Executive Officer under sub-section (2) of section 23;(vi)the conditions and restrictions subject to which the Chief Executive Officer or any other officer may inspect any public office, records or registers under section 29;(via)the period within which the mutawalli or any other person may produce documents related to waqf properties under sub-section (2) of section 31;(vib) the conditions under which an agency of the Government or any other organisation may supply copies of records, registers and other documents under sub-section (3) of section 31;(vii)the conditions subject to which an Executive Officer and supporting staff may be appointed under sub-section (1) of section 38;(viii)the manner in which an inquiry may be held by the Chief Executive Officer under sub-section (1) of section 39;(ix)the form in which, and the time within which, a separate budget for Auqaf under the direct management of the Board shall be prepared under sub-section (1) of section 45;(x)the interval at which accounts of Auqaf may be audited in pursuance of the provisions of sub-section (1) of section 47;* * * *(xii)the guidance subject to which the Collector shall recover the property transferred in contravention of the provisions of this Act, under section 52;(xiii)the manner of service of notice issued under sub-section (1) of section 54 and the manner in which any inquiry is to be made under sub-section (3) of that section;(xiv)the manner in which any inquiry may be held under section 64 or section 71;(xv)the other matters which may be specified in the report submitted under sub-section (3) of section 65;(xvi)the manner of publication of order made under sub-section (2) of section 67;(xvii)the manner in which consultation may be made with mutawalli under sub-section (1) of section 69;(xviii)the manner of publication of order made under sub-section (3) of section 69;(xix)the rate at which contribution is to be made by a mutawalli under section 72;(xx)the payment of moneys into the Waqf Fund, the investment, the custody and disbursement of such moneys under section 77;(xxi)the form in which, and the time within which, the budget of the Board may be prepared and submitted under section 78;(xxii)the time within which application is to be made to the Tribunal under sub-section (2) of section 83;(xxiii)(xxiia)the terms and conditions of appointment including the salaries and allowances payable to the Chairman and other members other than persons appointed as ex officio members under sub-section (4A) of section 83;the procedure which the Tribunal shall follow under sub-section (6) of section 83;(xxiv)the form in which the annual report is to be submitted and the matters which such report shall contain under section 98; and(xxv)any other matter which is required to be, or may be, prescribed.
