7. Power of Registrar to hold inquiry — (1) The Registrar may, at any time, either of his own motion or on the application of the Director or any person claiming to have an interest in a goshala, hold an inquiry to ascertain -
(a)if the goshala is a goshala to which this Act applies;(b)the details of the property appertaining to such goshala;(c)the name and address of the trustee of such goshala;(d)the mode of succession to the office of the trustee of such goshala;(e)the income and expenditure of such goshala; and(f)the sources of income of such goshala.(2)In every inquiry under this section, the Registrar shall cause notice of such inquiry to be served on the Director and to the trustee of the goshala and permit them to appear through agents.(3)On the conclusion of the inquiry, the Registrar may pass such order as he may deem fit as to matters to which the inquiry related.
