37. Register of wakfs. The Board shall maintain a register of wakfs which shall contain in respect of each wakf copies of the wakf deeds, when available and the following particulars, namely:-
(a) the class of the wakf;
(b) the name of the mutawalli;
(c) the rule of succession to the Office of mutawalli under the wakf deed or by custom or by usage;
(d) particulars of all wakf properties and all title deeds and documents relating thereto;
(e) particulars of the scheme of administration and the scheme of expenditure at the time of registration;
(f) such other particulars as may be provided by regulations.