45. Conditions and restrictions subject to which Chief Executive Officer or any other officer may inspect any public office record and registers.
(1)The Chief Executive Officer or any other officer of the Board, duly authorised by it in writing shall, for the purposes of carrying out inspection under Section 29 of the Act, make an application in writing to the officer in charge of the office expressing his intention so to do.(2)The officer in charge shall allow the inspection within seven days of the receipt of the application under sub-rule (1).(3)The mutawalli or any other person having the custody of any document relating to waqf property shall produce the same within ten days before the Chief Executive Officer on being called upon to do so in writing and if so desired shall supply the copies of the documents within the next ten days.(4)(a)On a written request by the Chief Executive Officer, an agency of the Government or any other organisation shall supply, within ten working days, copies of the record, register of properties or other documents relating to waqf properties or claimed to be waqf properties.(b)If for any reason the required documents cannot be supplied within ten working days, the concerned agency of the Government or the organisation shall seek further time, not exceeding ten working days to supply the information/documents.(5)The supply of documents as required by Chief Executive Officer shall be free of cost:Provided that before seeking information/documents under sub-rules (3) and (4), the Chief Executive Officer shall obtain the approval of the Board.
