Section 18 in The Orissa Hindu Religious Endowments Act, 1951
18. Inspection of property and documents.
- The Commissioner, [the Deputy Commissioner] [Inserted vide O.A. No. 29 of 1978.] or Assistant Commissioner, or any officer or other person deputed by the Commissioner, [the Deputy Commissioner] [Inserted vide O.A. No. 29 of 1978.] or Assistant Commissioner in this behalf, may inspect all movable and immovable property belonging to all records, correspondence, plans, accounts and other documents relating to any religious institution ; and it shall be the duty of the trustee of such institution and all officers and servants working under him, his agent and any person having concern in the administration thereof, to afford all such assistance and facilities as may be necessary or reasonably required in regard to such inspection, and also produce any such movable property or document for inspection if so required.
