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State of Rajasthan - Section

Section 64 in Rajasthan Muslim Wakf Regulations, 1964

64. Form for Budget of wakf to be prepared by Mutawallis.

(1)The Mutawalli of every wakf shall, before the end of the month of December in each year, submit to the Board a budget, in Form VII, of the next financial year for approval of the Board.
(2)Every such budget shall make adequate provision for-
(a)the scale of expenditure for the time being in force in the wakf;
(b)the due discharge of all liabilities binding on the wakf;
(c)expenditure on religious, charitable and other purposes directed by the wakf or according to custom or usage; and
(d)the maintenance of a working balance.
(3)The Secretary shall on receipt of the budget, scrutinise the same and shall, alongwith his report thereon, place the same before the Board for its approval.Manner in which Accounts of Wakf may be kept and Audited and contents of Auditor's Report [under section 68(2) (j)]