(1)Subject to the provisions of this Act and of the rules made thereunder and the directions of the Board, functions of the Chief Executive Officer shall include—(a)investigating the nature and extent of auqaf and waqf properties and calling whenever necessary, an inventory of waqf properties and calling, from time to time, for accounts, returns and information from mutawallis;(b)inspecting or causing inspection of waqf properties and accounts, records, deeds or documents relating thereto;(c)doing generally of such acts as may be necessary for the control, maintenance and superintendence of auqaf.
