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State of Punjab - Section

Section 48 in Punjab Waqf Rules, 2018

48. Manner of holding enquiry for removal of Mutawalli [Section 64(3)].

(1)For the purpose of taking an action under sub-section (1) of section 64, an inquiry Officer shall be appointed by the Board, and inquiry shall be conducted by him in the manner, as provided in rule 46 of these rules.
(2)The inquiry officer shall complete the inquiry within a period of three months.