Section 165(1) in Maharashtra Housing and Area Development Act, 1976
(1)The State Government may, with a view to satisfying itself that the powers and duties of the Authority or any of its Boards are being exercised and performed properly, at any time, appoint any person or persons to make inquiries into all or any of the activities of the Authority or the Boards, as the case may be, and to report to the State Government the result of such inquiries.
