Section 109(2) in The Wakf Act, 1995

Central Government Act

(2) In particular, and without prejudice to the generality of the foregoing powers, such rules may provide for all or any of the following matters, namely:-

(i) other particulars which the report of the Survey Commissioner may contain, under clause (f) of sub- section (3) of section (4);

(ii) any other matter under clause (f) of sub- section (4) of section 4;

(iii) the particulars which a list of Wakfs published under sub- section (2)- of section 5, may contain;

(iv) the manner of election of members of the Board by means of a single transferable vote, under sub- section (2) of section 14;

(v) the terms and conditions of service of the Chief Executive Officer under subsection (2) of section 23;

(vi) the conditions and restrictions subject to which the Chief Executive Officer or any other officer may inspect any public office, records or registers under section 29;

(vii) the conditions subject to which an Executive Officer and supporting staff may be appointed under sub- section (1) of section 38;

(viii) the manner in which an inquiry may be held by the Chief Executive Officer under subsection (1) of section 39;

(ix) the form in which, and the time within which, a separate budget for Wakfs under the direct management of the Board shall be prepared under sub- section (1) of section 45;

(x) the interval at which accounts of Wakfs may be audited in pursuance of the provisions of sub- section (1) of section 47;

(xi) the time within which. the sale of any property is to be informed under the first proviso to sub- section (2) of section 51 and the manner in which the approval given under sub- section (3) of that section shall be published;

(xii) the guidance subject to which the Collector shall recover the property transferred in contravention of the provisions of this Act, under section 52;

(xiii) the manner of service of notice issued under sub- section (1) of section 54 and the manner in which any inquiry is to be made under sub- section (3) of that section;

(xiv) the manner in which any inquiry may be held under section 64 or section 71;

(xv) the other matters which may be specified in the report submitted under sub- section (3) of section 65;

(xvi) the manner of publication of order made under sub- section (2) of section 67;

(xvii) the manner in which consultation may be made with mutawalli under sub- section (1) of section 69;

(xviii) the manner of publication of order made under sub- section (3) of section 69;

(xix) the rate at which contribution is to be made by a mutawalli under section 72;

(xx) the payment of moneys in- to the Wakf Fund, the investment, the custody and disbursement of such moneys under section 77;

(xxi) the form in which, and the time within which, the budget of the Board may be prepared and submitted under section 78;

(xxii) the time within which application is to be made to the Tribunal under sub- section (2) of section 83;

(xxiii) the procedure which the tribunal shall follow under sub- section (6) of section 83;

(xxiv) the form in which the annual report is to be submitted and the matters which such report shall contain under section 98; and

(xxv) any other matter which is required to be, or may be, prescribed.