Section 31 in The Maharashi Patanjali Sanskrit Sansthan Adhiniyam, 2007
31. Power of State Government to give directions.
(1)The Institute shall carry out such directions as may be issued to it from lime to time by the State Government for the efficient administration of this Act.(2)The State Government may cause an inspection or appraisal to be made by such person as it may direct, of the Institute, its buildings, laboratories, museums, workshops and equipments and of any institution maintained by the Institute or admitted to its privileges, and also of the examinations, teaching and other work conducted or done by the Institute, and cause an inquiry to be made in like manner in respect of any matter connected with the administration or finances of the Institute.(3)The person referred to in sub-section (2), shall report to the State Government, the result of such inspection, appraisal or inquiry and thereupon the State Government shall communicate such directions, as it may deem fit, to the Institute.
