Deed of wakf for public religious and charitable purposes
I wakif of.................................................................... (address, etc.)...................................... do hereby freely and voluntarily and without any valuable consideration convey to mutawalli of (addresses, etc.) All that [parcels] morefully described in the Schedule hereto and all my right title and interest to and in the same and every part thereof TO HOLD the same unto the said mutawalli for the purposes of the said wakf and to be applied as a site for a Mosque or place of worship for the holding of divine service and religious ministrations according to the rites of the Islamic religion as by Mohamedan law established and the Social customs cannons constitutions and regulations governing the same and for no other purpose whatsoever.
NOW IT IS HEREBY DECLARED as follows:
1. The mutawalli for the time being hereof shall hold the said premises hereby assured on trust for the purpose of carrying out the aforesaid objects of the said wakf in such manner as the Imam of...................... Mosque and his successors shall lawfully direct and so that all arrangements for the building of the said Mosque and the performing of divine service therein and all matters incidental thereto shall be carried out under his lawful directions and that the said premises shall be entirely under his control for the purposes aforesaid.
2. The said mutawalli shall be at liberty if at any time the Imam for the time being of the said Mosque shall so request or consent in writing to mergethe said wakf or affiliate the same with any other existing wakf professingthe same objects and ideals for the purpose of achievement of its objects in a better manner.
3. The mutawalli hereby appointed shall be the first mutawalli of the said wakf and the power of appointment of. any subsequent mutawalli or removal of any mutawalli shall ententirely vest upon the Imam for the time being of the said................... Mosque, and his absence by the appropriate civil court.
4. The mutawalli for the time being shall be entitled to free residential accommodation in the musafarkhana attached to the Mosque and shall be entitled to a remuneration of Rs.............. per month for his maintenances which is subject to revision from time to time commensurate with the rise in the price index affecting the cost of living.
5. The mutawalli shall be responsible for proper management of the wakf and the wakf estate and proper application of the funds and/or income of the said wakf in lawful manner.
6. The mutawalli shall collect the income of the Mosque and the musafarkhana and shall pay and discharge land revenue, taxes and other lawful debts and demands is respect thereof. He shall also be responsible for maintaining the wakf properties in good repair.
THE SCHEDULE ABOVE REFERRED TO:
(Description of the property)
IN WITNESS etc.
[Signature of the Wakf/Founder]
