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25. Duties and powers of Chief Executive Officer.- (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 1[auqaf] and 2[waqf] properties and calling whenever necessary, an inventory of 2[waqf] properties and calling, from time to time, for accounts, returns and information from mutawallis; (b) inspecting or causing inspection of 2[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 1[auqaf]. (2) In exercising the powers of giving directions under sub-section (1) in respect of any 2[waqf], the Board shall act in conformity with the directions by the 2[waqf] in the deed of the 2[waqf], the purpose of 2[waqf] and such usage and customs of the 2[waqf] as are sanctioned by the school of Muslim law to which the 2[waqf] belongs. (3) Save as otherwise expressly provided in this Act, the Chief Executive Officer shall exercise such powers and perform such duties as may be assigned to him or delegated to him under this Act.    |
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