84. Power of Government to regulate the activities of Wakaf.
(1)For the purpose of regulating the secular activities of Wakafs, the Government shall have the following powers and functions, namely :-(a)to lay down general principles and policies of Wakaf administration ;(b)to co-ordinate the functions of the Council, and the Tehsil Committee ; and(c)to review administration of the secular activities of Wakafs generally and to suggest improvements.(2)In exercising its powers and functions under sub-section (1), the Government may call for any periodic or other reports from the Council or Tehsil Committee and may issue to the Council or Tehsil Committee such directions, as it may think fit and in the performance of their functions, the Council and the Tehsil Committee shall comply with such directions.
