(1)All applications for inspection of Board's record shall be made to the Chief Executive Officer in Form 14 of the amount specified under sub-rule (2):Provided that this sub-rule shall not apply to applications submitted in response to notices calling for applications unless otherwise stated in the notice or to the applications made for scholarships and stipends.(2)Permission on application for inspection of record or proceedings of the Board or any committee may be granted by the Chief Executive Officer on payment of twenty rupees per hour or fraction thereof, which shall be deposited by the applicant in advance with the office of the Board.(3)Certified copy, in the manner provided in Section 76 of the Indian Evidence Act, 1872 (1 of 1872), of record or proceedings of the Board, or any committee may be granted by the Chief Executive Officer on an application in Form 15 and on payment of twenty rupees per hundred words or fraction thereof:Provided that the application in Form 15 shall be accompanied by the receipt of the Board for twenty rupees:(4)The following persons shall be entitled to inspect records under this rule, namely -(a)for any waqf other than waqf-alal-aulad, the person interested in such waqf;(b)for a waqf-alal-aulad, the waqif, his descendents, mutawalli and the beneficiaries of the waqf.(5)The applicants shall be provided the relevant copies as applicable within fifteen days from the date of application.
