54. Form in which and the time within which, a separate budget of waqf under the direct management of the Board to be prepared.
(1)The Chief Executive Officer shall prepare in Form HPWB-XV before the third week of January every year, a budget in respect of the financial year next ensuing, showing the estimated receipts and expenditure of each of the waqf, under the direct management of the Board, showing therein the estimated receipts and expenditure and submit it to the Board for its approval.(2)Every budget submitted by the Chief Executive Officer shall comply with the requirements of sections 45 and 46 and for this purpose; reference therein to the mutawalli of the waqf shall be construed as reference to the Chief Executive Officer. Along with the budget, the Chief Executive Officer shall also prepare and forward a statement giving details of the increase, if any, in the income of each waqf under the direct management of the Board and the steps which have been taken for its better management and the results accruing there from during the year.(3)The Board shall scrutinize the budget proposals and ensure that provision has been made therein for the obligatory expenditure to be incurred under the Act and the administrative charges that shall be payable by the waqf to the Board.(4)If the Board is satisfied that adequate provision has not been made in the budget it shall have power to modify it in such manner as may be necessary to secure such provision and pass the budget before the beginning of the financial year to which it relates.(5)If in the course of the year, the Chief Executive Officer finds it necessary to alter the figures shown in the budget with regard to the receipts or the distribution of the amounts to be expended on the different services undertaken by the Board on behalf of the waqf, a supplemental or revised budget may be framed and got sanctioned.
