Section 22 in THE KERALA EMPLOYMENT GUARANTEE WORKERS’ WELFARE FUND ACT, 2021
22. Power to order inquiry.—(1) The Government may, at any time, appoint any officer
not below the rank of a Joint Secretary to Government to inquire into the functioning of theBoard and to submit report to the Government.(2)The Board shall provide all facilities for the proper conduct of the inquiry to theofficer appointed under sub-section (1), and furnish to him such documents, accounts andinformation in the possession of the Board, as he may require.
