——— Seema oa aR * — = oe ene aus ee rae heap mst , ' "Tttar Pradesh Wagf Vikas Nigam Limited (Development of Wagf ails Properties) Regulat
ions 1988
- In exercise of powers conferred by Article 130 of iw Articles of Association, U. P. Waaf Vikas Nigam Limited hereby makes the following regulations for the admiaistration of ' leaus and/or Principal Ameunt for the develapmeni of waqf properties— * ;
\ sporttimte& I- (a) These regulations may be called U.P. Wagf Vikas Nigam Ltd.( Development of EXTENT waqf properties) Regulations, 1988
(b) They shall extend co all arcas within the jurisdiction ef the Nigam. 2- Iw these rogulation unless the context otherwise requires— ; (a) "Act nreans the Wagqf Act, applicable in Uttar Pradesh. (b} "Board" mcans she U. P. Sunni Central Board of Wagls or the U. P. Shia Central Baard of Waqfs as the case may be,
(c) "Development Committee means the Development Committee of the Nigam. (d) The term "Mucawalli", ' Waqf" and "Wagf Deed" shall have the same meanings as defined in the waqt Act.
{e) "Government" means the State Gevernment of UL P. (f) "Bfanaging Director means the Managing Directoorf the Nigaay. an oe (g}) "Loan" useans a loan granted by the Nigam to Sunni/Shia Centeal Board of wagqfs :
and/or other waq[s institution for development of auy specific waqf propervy.
- (hb) "Service charges" means charges payable im respect of the losm advanced by the
Nigam. (i) "Principal Amount" means the an-ount released by the Nigam to the District Cons-
truction Gon:mittee constituted in accordance with Regulation 10 hereof. exjecr oF samcr- 3— Subject to che terms aod conditions hereinafter laid down the Nigam may grant ION OF LOAN/PRIN- loan to the U. P. SumaifShia Central Board of waqfs and/or waqf instisutions for the
CIPAL AMOUNT. purpose of development of waqf properties. The Nigam may also, instcad of giving
loan, take ube wag propertics on lease for the purpose of development of the same Im case the development is made by the Nigam, the cost incumed shall be eniled as
"Principal Ameunc", ELIGIBILITY & 4- (1) All wagfs except wagf Allal-aulad registered with a Board are Cligible for loans/ QUANTUM OF LOAN/ principal Amount. |
PRINCIPAL AMOUNT. The Nigaawwill aot grant loan/principal Amount unless it js satisfied that—
(a) The proposed to the developed is undisputed property of the waaqf, (b) The said propery is free from all encumbrances,
(c) "The said preperty is in full control and possession of the waqf.
yy (d) The wh is not insolvent, hh (ce) The loan/Principal Amount shall be faithfully and intelligently utilised for the deve- \ lopment of the said property.
% ° (f) The development of che property would ¢onsiderably enhance its income,
©. (g) There is no likelihood of the loaa/principal amount becowing irrecoverable,
G o ' (2) 'The Nigam grant loan/sanction principa! amount under these regulations upto Rs. 5 \ \
1
; fire for the purp ose of av
/princip f its abject-
(4) The loan
o in better re alization d —_ m
institution co i n o® * i m tip E li cate in
the waqf mit -¢ appl a i pp c li a catio ec u- ng, » kaon shall sub
riteh tehe sofno
l lowirge d wri e os therew f{ ora cl en = s nd shall a en t a jp op a n thre dfo rm ms et outo icu
rnish. addi
tional o
- t fu IoCnA TION. ments and
shal require-d— .
sxrics and t
he aca
d, indicatien
of the pound
evelope , culy sanct
ioned d ct Site plas of th
e land to be te
qualified enp
ineerfarchi (a) y @
construction
prepared b
(b) A Plea
of i-
nicipalf Local Authority; fed 'erg y the Mu
ction prepare d by 2 puali b
of cost of const ru
mwise estimate tte fc} A detanied ed to be deve loped
rehitect- y proposneesfa
set value of the waqf propert fd) A gtatemen t of the mar yaluerfrevenu e authority:
proved e wagf propert y _-—
ly prepared by
ap ap
g the mortgsgc
af th a du seuctionin of the resobutio n of the Board
(e} AcopY of the Act; ectio®, 49-—&
ue and muncipa
l records and
under $
as wagt decd, r even
d pessessicE the documents such
ownesshif of lan d an (f} Copies of solating to the utries of wat regi
ster of the Board
c d to be develope
d.
opose
over the property
pr
ation office in who
se asea te nop
cate from the regis
tr ~
(g) Anon encumbr
ance certifi erty is situated. e Board fer utihsj2sa ticn of t he
well considered Scheme pr
epared by the wagf and th
(h) A nt.
ring from the wagqf prope rty after its developme income occu
ability of the schem e.
(2) & statement sh owing the profit. re ther di x he
iIFeé ai ae t
mit the application to the Nigam ci n ag A wagf may gnb rate. When the ee
(3) District Magist x Ire- or through the Board es te t ba cucr igam and is found
suitable it me y be referr te the Board for sen
cuy by the N
g gage/lease of th e waqf property- for mort
Development Co mmittite te which «ji a ill con prise 4 Dn ec-
6- The Nigam will c
onstitute cee w
Sf tors ef the
Nigam wiz.
(1) The President/Contrelles of Shia Central Board of Wagqf:
s.
(2) The president/Controller of Sunni Centsal Board of Wabfs.
(3) 'Fhe Waqf Commissiener-
(4) The Managing Director of the Nigam who will be its convener in
e Commit tes shall exa. mi:I me alt such appli cations wi ; view extain
-abilit § Th om
= 3 a ee and give its recommendations as to ° - eee: indica ti*n g,g e peanme ount of the loan to be sanctioned.
2
{ 3 }
y. applicant waqf or the Board o in the names of the waqf and the Board jointl is a dvanced the waqf and/or the Board will enter into
(2) Before the loan amount
af agreement with the Nigam. in the form set out in Appendix-Il
urity for the loan (3) The waqf and or the Boar d shall also furnish adequate sec sanctioned in one of the following forms:
deads of the property which is to be
developed and (a) Deposit with the Nigam the tit
le iusmovable property belonging to t h
e waqf or the Board with an or of any other
akang iv the form set out in Appendix-
It.
undert eed on movable property of adequate va lue
by exacuting 4 registered d (b) Hypotheeate form set out in Appendix-LV. r Scheduled Bank. (ec) Farnis ha guarantee
by the State Government o
registered deed in the Fo: rm set Gut Lease the property to the Ni gam by executing a (d)
in Appendix-V.
NOTE: it
make or permit such amendm
ents in the appendix as
The Nigam. may
em proper in a particular cas
e.
may de
che que in the account of the oa » amount will be paid t hrough @ crossed.
(a) The l
MODE OF PAYMENT
Board.
OF LOAN loan. in the account of the District Board shall deposit the amvunt of the (b) The itute d under regulaton [(. uction C committe
e const
Constr
the d isbursement of *pria cipal lease Incase the waqf p roperty is taken on
Con; mittee comstit- fe) be made directly to the District Construction amount' sha 1 pment and 10, which will also under take the job of deve lo uted under Ke
gulation al Amount' shalt qf properties The
disbursement of *Princip tios of w aruc
be given to the Chain nan of the
crust
ill {crossed cheque a nd w s purpose. The aforesaid accoun of the i
t Construction
Comet ictee for th
Distric
by the Chairman o f{ the Dist rict onstructi- rated joi ntly Committee sball be opo
d authority of the Lesser
(concer ned Mutawal {i nominate
on Committee
and the wad) .
twenty hal f-yearly ily, be repay ar abl e to th e Nigam in loan Shall or
din
s after th e date of The (1) s of such paymicat falling due two ycar pavaene 9 the fire
n of the project whicheve r is
alments.
e tio TERME OF au jmst of contpl iving of the Jo
an or the date
oF LOAN the g
er. Nigam Service Charges at 6% per
earli
also pay to the
owers shall such rate as (2) The berr ower/ borr
standin g from tin ¢ to time or at loan out he anroubt
0 f Nigam. rescribed by the wo annual service may be p talments of repayoe n ts cr ecuti ye ins ee cons ecome due for paysoent i" case thr (3) 1s the whole of the l ean will b
shall declare so after and the Nigam scretio n of the Nigam the services the di ay the instalments and/or the Borr
ower to p oy g final aotice ays of the recci pt 0 { the notice. chin 30 d ove, the Nigam ™ ay sub-reg ulation
(3) ab under ges duc y of the lo a
n and the char the recever (4) e necessary aceed to t
ak
Borrowers. the leased wadf ost o f the Bor
rower!
at the c
on is m ade by the Nigam 08 ti
nd constru c ev lopment a (5) # the d ,
,)
{49 ade, property then aftcr the development and construction have been m residential commercial buildings and or shops shall] be allo tted and os "ere:
from such prope
the District Construction Committee aud all mo
ncys derived
by way of premium, rent, licence fee or otherwise shal] initially be credited the account of the Committee. The Committee shal) after de
ducting maim
ance charges and taxes, assossments and other charges, leviabl e on or in rosp unt towa
of the said property, deposit 70 {scvemty per cont) of tlic bal ance amo
repaymens of the principalAmount alongwith service charges and r est
(thirty per cent) shall be paid to the concerned waaf (the l essor) to be utili by the lessor for imprvement of waqf property. APPOINTMENT OF io- (a) The Nigam shall appoint # District Construction Cemmittce to control :
DISTRECT GONSTRU- supervise the utilisation of the loan adyanced Principal Amount released and CTION COMMITTER construction of the builiad accerding to plan, It shall also perform such 01 functions as the Nigem may require. {2) The District Construction Committee shall ordinarily include : (i) A nominee of U.P. Wagqf Vikas Nigam Ltd. preferably a technical hand; will be the Chairman of the Commitice. (ii) A nominee of the Board, preferab.y a scnior hand. {iti) Mutawalli/nominated authority of the waqf. The amount of loan principal amount released by the Nigam shail be kept bank account, exclusively opened for this purpose inthe name of the Dis
Gonstructien Commitee, The drawing and disbursing authority woul jointly vested in the nominec of the Nigam and the Mutawalli of the wapf. (4) The account of the District Construction Commitieecshall be andited at the « of March every year by @ pualified auditor to be appoimied by the Nigam 2!
cost of the Borrower]Borrowers and a copy of each of the andited accounts
be furnished by the District Construction Committee to the Migas and t
Board not ijater than 3lst May every year. (5) Wf any defalcatien or wasteful expenditure is reported by the anditor or<¢
otherwise to the notice of the Nigam it may take action as envisaged under Regulations 3 & 4 of Regulation 9, (6) The Nigam may, atany tite if it thinks it mecessary order an inspection | _accountof the Distriet Construction Commitee and may depute any dit of the Nigam or any other competent person to cary out such inspection. (7) The Managing Director may give such directions to the District Constru
Committee as may in his opinion be mecessery for the proper utilisatson ' fund and such direction shall be binding on the Dis:rict Construction C
ittec as termes of this agrecmeat. Phe District Construction Comn iuee shalj
ecnt 10 the Maxogirg Directe (8)
ath a monshly por
the Secretary of the Board in she first week o
f each mo
amet
report regarding the conssrucsion of the
project a utilsation of the
Joan in such a form as the Nigam may presc
ribe.
ee say take steps to allot
cither partia
n Committ
19) The Dissrict Construct
io
Se BOI OATGE a
4
(5)
"~~ atsctc. by public auc tionon terms
rty.ents and fl onstructed shops; apa e o§ shal) form part Sully c The procecds ther d conditions approve
d by the Nigam.
an ttec and willbe pai
d in wmp som
mi . fund of the District C
onstruction Com
of the rvice charges anda ie Joan advanced]pri-
towards repayment of se
so the Nigam 0
} the
subject to the cond itjon that olject the Nigam
ncipq! amount releas ed by wagf do not suffer. rom
regulation (7) 2° wagi or B oard borrowing a loan f (ll) Save as provided und er
m shal) under any circumstan ces,
TRANSTIER BY ering into lease agreement with the Niga
nt
BORROWER.
or e
tbereol withont prioz ge or otherwise transfer the propertyor any porticn mortga permission of the Nigam. troction for which z loan is advanced pr incipal amount is rele-
TIME FOR COMPLETION (12) (1) Byery
cons
lated ia cach case.
ased shall be completed within such
time as may be stipn
ompleted within the ssipwated time c
(2) Ifthe proposed construction is pot
may, ifit deems it justified, extend the period at its discretion,
the Nigar EXPLANATION:
For the purpose of this rega)ation completion would s cean utilisation of the
talmens of loan advance j principa] amount, in accordance with b+
Joanjins scheme of the project as appreved by the Nigain. the cor-
(3) Wthe stipulered or the extended time, if any, has expire d without
e charges
suruction being completed the Nigam sould re alize addiional servic 6% par annum on the balance of the joanJprincipa) amount as provided un der
sub -Regulations (3) & {4joi Regulaticn, 9 PROVIDED h
owever, that the Nigam may exempt any w2qf from higher service charges. scheme shall be implemented strictly in accordance with t
he plans
(13) (1) The
aproved by the Nigam. om the approved plan shall be made only wit h the prior
(2) A deviation fr
sanction of the Nigam, ing from ghe
(1) 'To ensure proper niilisation of the additional income accru
(14) ered racd shall prepare a well consid 'developed waa! property,the w aqf conce
or its appropriation in consultation with the Board and submit it to scheme f
Nigam for its appoval. The scheme appr oved by the Nigam shall for
the
part of the egreemcat, of joam shall form part oJ
(2) The amount received by the
Nigam as repayment
the fund of the Nigam, im giving eflect %0 the provisions of these
f any difficulties arise
i
der make such pr ovision, oe or may py or Regulations, the Managing
Direct
rpose of these Regulations,
5 appear to his +0
jaconsistent with the pu ty, and he w2i) repors such
for removing tbe dif
ficul
necessary or expedicat
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