Section 35(3) in Jammu and Kashmir Wakafs Act, 2001
(3)Where after any such inspection, it appears that the concerned manager or any officer or other employee who is working under him or had been working under him had misappropriated misapplied or fraudulently retained any money or other Wakaf property, or had incurred irregular, unauthorized or improper expenditure from the funds of the Wakaf, the Chairman may, after giving the manager or the person concerned a reasonable opportunity of being heard, make an order directing such person to make payment of the amount so determined from his personal funds, or to restore the property aforesaid to the Wakaf within such time not exceeding fifteen days as may be specified in the order and in case he fails to deposit or refuses to make the payment, the Chairman shall recover the same as an arrear of land revenue from that person. The Chairman shall have all the powers of collector under the Land Revenue Act, Samvat 1996 to effect the recovery of the property so retained or misappropriated.
