47. Powers of Chief Executive Officer to inspect records registers, etc.
(1)The Chief Executive Officer or any officer of the Board authorized by him in writing in this behalf, may-(a)call for any record, register or other document in the possession of or under the control of any waqf, registered with the Board or administered by the Board;(b)require any such waqf to furnish any return, plan estimate, statement of accounts of waqf property administered by it;(c)require any such waqf to furnish any information, or report on any matter connected with such waqf;(d)require any such waqf to obtain the previous sanction of the Board before giving up a claim or closing down any institution administered by it which is a source of income; and(e)have power to inspect any office or any record or other documents of such waqf or movable properties of such waqf or any work or institution or property under the control of the waqf.(2)Every mutawalli of such waqf or any officer or employee of such waqf (such as Estate Officers) shall be bound to give facilities for exercising duties under clause (e) of sub rule (1).(3)The Chief Executive Officer or any officer of the Himachal Pradesh Waqf Board duly authorized by him in this behalf shall, be entitled at all reasonable time to inspect, in any public office, any record, registers or other documents relating to a waqf, movable or immovable properties which are waqf properties or are claimed to be waqf properties and it shall be the duty of the officer in charge of such public office to afford all facilities and assistance as may be necessary or reasonably required with regard to the inspection.
