Section 47(1) in Himachal Pradesh Waqf Rules, 2016
(1)The Chief Executive Officer or any officer of the Board authorized by him in writing in this behalf, may-(a)call for any record, register or other document in the possession of or under the control of any waqf, registered with the Board or administered by the Board;(b)require any such waqf to furnish any return, plan estimate, statement of accounts of waqf property administered by it;(c)require any such waqf to furnish any information, or report on any matter connected with such waqf;(d)require any such waqf to obtain the previous sanction of the Board before giving up a claim or closing down any institution administered by it which is a source of income; and(e)have power to inspect any office or any record or other documents of such waqf or movable properties of such waqf or any work or institution or property under the control of the waqf.
