Section 60(1) in Himachal Pradesh Waqf Rules, 2016
(1)Upon receiving report from any person residing in the locality where the waqf property is situated or upon receiving information otherwise that a waqf property has been transferred in contravention of the provisions of section 51 or 56, the Board shall ascertain from the Register of Auqaf, maintained under section 37, if the property alleged to have been transferred is waqf property, and in case that be so, the Board shall obtain a certified copy of the deed of transfer from the registration office concerned. The Chief Executive Officer, after conducting an inquiry in the manner prescribed in rule 52 shall draw up a report specifying therein fully the waqf property, the details of the transfer deed executed in respect of the property, the name and full particulars of the person executing the deed or other document and the name with particulars of person or persons to whom the property has been transferred. The report shall also contain the result of the comparison of the details of the property with the entries in the Register of Auqaf and the result of the inquiry from the record of the Board regarding unauthorized transfer. The report shall be put up for orders of the Board which, after considering the report of the Chief Executive Officer and inspecting such of the documents as may appear necessary and/or making inquiry from such persons as is considered reasonable, pass orders for sending a requisition to the Collector of the respective district to obtain and deliver possession of the property to the Board.
