16. The manner in which any enquiry may be held under Section 64.
- If any action under Section 64 is contemplated against any Mutawalli then the Board shall decide to proceed for enquiry through Chief Executive Officer, who shall call for a written statement of Mutawalli with documentary proof if any by serving him a show-cause notice. The show-cause notice shall contain the clear statement of fact. Sufficient time should be given for the written statement. Show-cause notice will be served in a manner laid down in sub-rule (7) of Rule 9. On receiving the written reply, the Chief Executive Officer shall prepare a report on it and it will be placed before the Board. The Board shall pass appropriate order on it. If no reply is received from the Mutawalli after the notice is properly served, the Chief Executive Officer will draw the report on the basis of the records/facts available.
