Section 72EA in The Punjab Town Improvement Act, 1922
72EA. [ Inspection. [Inserted by Punjab Act No. 22 of 1986.]
(1)The State Government may authorise any of its Officers, not below the rank of a Deputy Secretary to Government of Punjab, to inspect or examine any office of a trust or any service or work undertaken by the trust or by any of its authorities or any property belonging to the trust and to report thereon.(2)The trust and every trust authority and all its employees shall be bound to afford the Officer authorised under sub-section (1) access at all reasonable times to the premises and properties of the trust and to all records, accounts and other documents, the inspection whereof he may consider necessary to enable him to discharge his duties.]
