Section 37 in Uttar Pradesh Muslim Waqfs Act, 1960
37.
(1)All moneys received by the Board under section 34 and all other moneys realised by the Board under this Act shall form a fund to be called the "Uttar Pradesh Shia Waqf Fund" or the "Uttar Pradesh Sunni Waqf Fund" as the case may be.(2)The Waqf Fund shall, subject to the control of the Board, be applied to -(a)repayment of any loan incurred under section 36 and payment of interest thereon;(b)payment of the cost of audit of the Waqf Fund;(c)payment of the salary and allowances of the Secretary and staff of the Board and the salary and allowances of the staff of a sub-committee, if found necessary, by the Board;(d)payment of travelling allowance to the President, members, Secretary and staff of the Board and of a sub-committee, if any; and(e)payment of all expenses incurred by the Board and 8 sub-committee, if any, in the performance of the duties imposed, and in exercise of the powers conferred by or under this Act.(3)If any surplus or accumulation out of the income of the Board remains after meeting the expenditure referred to in sub-section (2) the Board may use such surplus accumulation or any portion thereof, for the preservation and protection of waqf properties or for such religious, pious or charitable purposes as the Board may deem fit.
