(4)The Waqf Fund shall be applied to—(a)repayment of any loan incurred under section 75 and payment of interest thereon;(b)payment of the cost of audit of the Waqf Fund and the accounts of auqaf;(c)payment of the salary and allowances to the officers and staff of the Board;(d)payment of traveling allowances to the Chairperson, members, of the Board;(e)payment of all expenses incurred by the Board in the performance of the duties imposed, and the exercise of the powers conferred, by or under this Act;(f)payment of all expenses incurred by the Board for the discharge of any obligation imposed on it by or under any law for the time being in force.(g)payment of maintenance to Muslim women as ordered by a court of competent jurisdiction under the provisions of the Muslim Women (Protection of Rights on Divorce) Act, 1986 (25 of 1986).(5) If any balance remains after meeting the expenditure referred to in sub-section (4), the Board may use any portion of such balance for the preservation and protection of waqf properties or for such other purposes as it may deem fit.
