Section 9 in The Orphanages And Other Charitable Homes (Supervision And Control) Act, 1960
9. Power of inspection.-
Any member of the Board, or any officer of the Board authorised in writing by it in this behalf, by general or special order, may enter at all reasonable times any home for the purpose of ascertaining whether the provisions of this Act or of any rules, regulations, directions or orders thereunder are being complied with and may require the production, for his inspection, of any document, book, register or record kept therein and ask for any information relating to the working of the home:Provided that no such member or officer shall enter any home or part thereof where there are females, except in the presence of two respectable women of the locality.
