Section 61(1) in Jammu and Kashmir Wakafs Act, 2001
(1)The Chairperson of the Council may, either on his own motion or on an application of any person interest -(a)hold an enquiry in such manner as may be prescribed ; or(b)authorize any person in this behalf to hold an inquiry, into any matter relating to a Wakaf and administration thereof and if he is satisfied that there are reasonable ground for believing that the affairs of the Wakaf are being mismanaged, shall take such action thereon as he thinks fit.
