(1)The Chief Executive Officer shall issue a notice in Form 27 to the mutawalli against whom action for removal is contemplated under Section 64 of the Act for the purposes of holding an inquiry against him.(2)The Board shall conduct summary inquiry in the manner specified under Rule 48.(3)Upon the conduct of inquiry under sub-rule (2), and upon the order of suspension of the mutawalli by the Board under sub-section (5) of Section 64 of the Act, the Chief Executive Officer shall issue a notice of suspension in Form 28 to the concerned mutawalli calling upon him to explain as to why such order of suspension shall not be issued to him.
