Section 35(1) in Jammu and Kashmir Wakafs Act, 2001
(1)With a view to examining whether, by reason of any failure or negligence on the part of a manager in the performance of his duties, any loss or damage has been caused to any Wakaf property, the Chairman, or any other person authorized by him in writing in this behalf, may inspect all or any movable and/or immovable Wakaf properties, and all records, correspondence, plans, accounts and other documents relating thereto :Provided that such inspection shall be made at least twice a year, in relation to every Wakaf.
