Section 21 in Kerala Cultural Activists Welfare Fund Act, 2010
21. Power to order inquire.
(1)The Government may at any time appoint an officer not below the rank of Joint Secretary to Government to inquire into the working of the Board and to submit the report to Government.(2)The Board shall give the officer so appointed all facilities for the proper conduct of the inquiry and furnish to him such documents, accounts and information in the possession of the Board, as he may require.
