(3)As soon as possible after the close of every financial year, the Board shall send to the State Government a detailed report in regard to every waqf under its direct management, giving therein—(a)the details of the income of the waqf for the year immediately preceding the year under report;(b)the steps taken to improve the management and income of the waqf;(c)the period during which the waqf has been under the direct management of the Board and explaining the reasons as to why it has not been possible to entrust the management of the waqf to the mutawalli or any committee of management during the year; and(d)such other matters as may be prescribed.
