60. Manner of holding inquiry under Section 71 of the Act.
(1)The Board or any person authorised by the Board may, either on an application received or on its own motion, hold an enquiry under Section 71 of the Act.(2)The Board shall send a copy of the allegations made against the waqf to the management of the waqf and obtain its explanation on each of the allegations.(3)The inquiry relating to administration of the waqf shall be held in the manner specified under Rule 48.
