(1)The Board shall maintain a register of auqaf which shall contain in respect of each waqf copies of the waqf deeds, when available and the following particulars, namely:—(a)the class of the waqf;(b)the name of the mutawallis;(c)the rule of succession to the office of mutawalli under the waqf deed or by custom or by usage;(d)particulars of all waqf properties and all title deeds and documents relating thereto;(e)particulars of the scheme of administration and the scheme of expenditure at the time of registration;(f)such other particulars as may be provided by regulations.(2)The Board shall forward the details of the properties entered in the register of auqaf to the concerned land record office having jurisdiction of the waqf property.(3) On receipt of the details as mentioned in sub-section (2), the land record office shall, according to established procedure, either make necessary entries in the land record or communicate, within a period of six months from the date of registration of waqf property under section 36, its objections to the Board.
