Section 22 in Andhra Pradesh Unorganized Workers' Social Security Rules, 2012
22. Government's Authority to investigate into the matters of the Board/Funding.
- The Government shall have power to investigate into the matters of the functioning of the Board and its funding at any time, as it feels necessary.(1)The Government may at any time appoint any person to investigate or enquire into the working of the Board or any scheme and submit a report to the Government in that behalf.(2)The Board shall give to the person so appointed all facilities for the proper conduct of the investigation or inquiry, and furnish to him such documents, accounts or information in possession of the Board as he or she may require.(3)Any person so appointed to investigate or in quire into the working of any Board or scheme may also exercise all the powers of an Inspector appointed under this Act.
