Section 21(3) in Jammu and Kashmir Specified Wakafs and Specified Wakaf Properties (Management and Regulation) Act, 2004
(3)The Board shall, as soon as possible, after the commencement of the Act, appoint a reputed Chartered Accountant to conduct a review audit of the Specified Wakafs Trusts, Specified Wakaf Properties and the Endowment Fund for the last twenty years:Provided that before making such appointment, the Board shall prepare an inventory of moveable and immoveable properties, assets including cash, cheques, shares, savings and current accounts, deposits etc with any person, Bank or financial institution of the Wakafs and properties covered under section 3:Provided further that in order to carry out the purposes of the Act, the Board may direct any Bank, financial institution, Post Office and other person, group or association of persons not to allow any transaction in respect of such properties and assets except with the prior authority or permission of the Board.
