(1)All monies received by the Council from all the Wakafs of the State and all other monies received by it as donation, beneficiations, zakat, grants and aids shall form the funds of the Council to be called the State Wakaf Fund.(2)All monies received by the Council as donations, beneficiations and grants shall be deposited and accounted for under separate subheads.(3)Subject to any rule that may be made by the Government in this behalf, State Wakaf Fund shall be under the control of the Council and may be applied for such purpose as the Council may deem fit for exercising powers or discharging its functions under the Act.
