Section 36 in Road Transport Corporations Act, 1950
36. Power to order Enquiries
(1)The State Government, with a view to satisfy itself that the powers and duties of a Corporation established by that Government are being exercised and performed properly, may, at any time, appoint any person or persons to make Enquiries into all or any of the activities of the Corporation and to report to the State Government the result of such Enquiries.(2)The Corporation shall give to the person or persons so appointed all facilities for the proper conduct of the Enquiries and shall produce before, or furnish to the person or persons any document, account or information in the possession of the Corporation which such person or persons demand for the purposes of the Enquiries.
