Section 169 in The Rajasthan District Boards Act, 1954
169. Control over Boards.
(1)The Director of Local Bodies may -(a)inspect or cause to be inspected any immovable property used or occupied by a Board or a Joint Committee or any work in progress under the direction of a Board or such Committee;(b)by order in writing call for and inspect a book or document in the possession or under the control of a Board or such Committee;(c)by order in writing require a Board or such Committee to furnish such statements, accounts, reports or copies of documents relating to the proceedings or duties of the Board or Committee, as he thinks fit to call for; and(d)record in writing for the consideration of a Board or such Committee any observations he thinks proper in regard to the proceedings or duties of the Board or Committee.(2)Every officer appointed by the State Government in this behalf may, within the limit of his jurisdiction, exercise the powers conferred by sub-section (1) in respect of any matters affecting this department, and may inspect or cause to be inspected, the administration of a Board in respect of such matters.
