Section 19 in Uttar Pradesh Muslim Waqfs Act, 1960
19. Function of the Board.
(1)The general superintendence of all waqfs to which this Act applies shall vest in the Board. The Board shall do all things reasonable or necessary to ensure that the waqfs [***] [Deleted by section 5 (1) of U. P. Act no. 25 of 1963 arid be deemed to have come into force on September 3, 1960.] under its superintendence are properly maintained, controlled and administered and the income thereof is duly appropriated to the purposes for which they were founded or for which they exist.(2)Without prejudice to the generality of the provisions of sub-section (1), the powers and duties of the Board shall be :-(a)to maintain a complete and authentic record containing information relating to the origin, income, objects and beneficiaries of every waqf in each district ;(b)to prepare and settle its own budget ;(c)to settle and pass the budgets submitted by the mutawallis to the Board;Provided further that any objection made by any person interested in the waqf property, against, such lease, mortgage, transfer or conversion' within such time and manner as may be prescribed, shall be considered and decided before such lease, mortgage, transfer or conversion is completed ;(d)to remove a mutawalli, or appoint a mutawalli and to put the mutawalli so appointed in possession of the waqf property under the provisions of this Act :Provided that in the appointment of mutawallis or in making any other management of waqf property, the Board shall be guided, as far as possible, by the directions of the waqif, if any;(e)to issue directions under the provisions of this Act to, mutawalli or a committee of management or committee of supervision; and(f)to institute and defend suits and proceedings in a court of law relating to waqfs.
