Section 32(2) in The Shree Shanaishwar Devasthan Trust (Shingnapur) Act, 2018
(2)The State Government or an officer authorised by the State Government in that behalf may, suo moto or on an application made to it by any person having interest in the Devasthan, call for such information, accounts, report or other documents or copies or extracts therefrom, relating to the Devasthan Trust as considered necessary to satisfy itself or himself that the Devasthan Trust is being properly maintained and administered, and whether the Trust Fund is being duly appropriated to the purposes for which it is constituted, and the said Devasthan Trust shall, on such requisition, furnish forthwith the information, accounts, report or other documents or copies or extracts therefrom, to the State Government, or as the case may be, to such authorised officer.
