Section 34(b) in Delhi Wakf Board Regulations, 1963
(b)Subject to the delegations made in this behalf to any member, the Secretary or any other officers of the Board, to examine the Budgets of the registered wakfs and other wakfs for which committees have been appointed by the Board, where these budgets have been received from Mutwallis or Committees or have been prepared by the Secretary in the event of failure of mutwallis or Committees to submit them, return them for amendment or sanction them with or without any modifications provided that the modifications are not inconsistent with the wishes of the wakf concerned so far as such wishes can be ascertained.
