- The powers and functions of the Property Committee shall be as follows :-(A)Wakfs directly administered by the Board :(a)To see that the shops, houses, flats, lands, etc. are leased out to the best advantage of the wakfs.(b)To consider schemes for improving the value of property by all legitimate means and to implement them wherever this can be done without involving any important principle or serious difficulty with the concurrence of the Finance Committee.(c)To ensure the proper upkeep of place and title-deed of lands and buildings vested in the Board.(d)To see that proper and effective steps are taken to guard against or where necessary remove encroachments on the 1 property of wakfs.(e)To sanction the filing of Court cases or cases connected with wakf properties before the Wakf Commissioner.(f)To sanction the defending of cases connected with wakf properties when filed against the Board or for which notice have been served on the Board.(g)To consider and propose to the Board schemes for conversion of any property belonging to the Wakf into properties of different kinds.(h)To take steps for maintaining all buildings including all mosques, dargahs and Takias under the control of the Board or connected wakfs in a proper state of repairs.(i)To arrange for the preparation of plans and estimates for repairs and new constructions, consider such estimates sanction or reject them with or without modifications, subject to the provisions of the Budget.(B)Registered Wakfs :(a)To consider estimates of repairs of buildings as well as new constructions and to arrange for the supervision of wakfs, reject them or pass them without modification subject to the provision in the budget of the wakf concerned.(b)To consider generally whether properties are being used to the best advantage of wakfs concerned and to report to the Board.(C)General:(a)To take wherever steps are necessary to trace out the wakf properties and suggest means for the restoration of recovery of lost properties.(b)To arrange for the supervision of Wakfs and also repairs or new constructions thereof and to ensure that these are properly and economically executed.(c)To consider the proposal of the mutwallis or Committee of the wakf properties for the sale, or exchange of the wakf properties and make recommendations thereon to the Board.(d)To appoint Zonal Committee to assist the Property Committee in its functions as stated above. The Zonal Committee or Committees shall be not more than 9 members out of which at least 3 shall be the members of the Board.
