(1) With a view to examiningr whether, by reason of any failur- or negligence on the part of a mutawalli in the performance of his executive or adminsitrative duties, any loss or damage has been caused to anY wakf or Wakf Property, the Chief Executive Officer with the prior approval of the Board, either himself or any other person authoriged by him in writing in three behalf, may inspect all movable and immovable properties, which are wakf properties. and all records, correspondences-, plans, accounts and other documents relating thereto.