Section 52(3) in Rajasthan Muslim Wakf Regulations, 1964
(3)He shall be required within a reasonable time, to put in a written statement of his defence and to state whether he desires to be heard in person. If he so desires, or if the Disciplinary Authority so directs, an enquiry shall be held. The charge shall be enquired into by the enquiry officer appointed by the Disciplinary Authority, if the Disciplinary Authority considers it proper to do so, otherwise the Disciplinary Authority himself shall hold the enquiry.
