(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.(2)For the purpose of any inquiry under this Act, the Chairperson of the Council or any person authorized by him in this behalf shall have the same powers as are vested in the Civil Court under the Code of Civil Procedure, Samvat 1977 for enforcing the attendance of witnesses and production of documents.(3)The Chairperson of the Council while holding any inquiry under sub-section (1) shall be deemed to be a person acting judicially within the meaning of the Judicial Officers Protection Act, Samvat 1971.
