Section 26 in The M.P. Maa Sharda Devi Mandir Adhiniyam, 2002
26. Inspection.
(1)The State Government or the Commissioner may depute an officer to inspect any movable or immovable property, records, correspondence, plans, accounts and other documents relating to the Mandir. The Committee and its employees shall be bound to afford facilities to such officer for inspection.(2)The Commissioner may, if he considers it necessary so to do, personally make an inspection under sub-section (1).
