Section 84(1) in Jammu and Kashmir Wakafs Act, 2001
(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.
