29. Powers of Chief Executive Officer to inspect records, registers, etc.—
(1)The Chief Executive Officer or any officer of the Board duly authorised by him in this behalf shall, subject to such conditions as may be prescribed, be entitled at all reasonable time to inspect, in any public office, any records, registers or other documents relating to a waqf, or movable or immovable properties which are waqf properties or are claimed to be waqf properties.(2)The mutawalli or any other person having the custody of any document related to waqf properties shall produce the same, within the prescribed period, before the Chief Executive Officer on being called upon to do so in writing.(3) Subject to such conditions as may be prescribed, an agency of the Government or any other organisation shall supply, within ten working days, copies of the records, registers of properties or other documents relating to waqf properties or claimed to be waqf properties, to the Chief Executive Officer on a written request to this effect from him:Provided that before taking any course of action as mentioned in sub-sections (2) and (3), the Chief Executive Officer shall obtain approval of the Board.
