Section 21 in The U.P. Shri Badrinath and Shri Kedarnath Temples Act, 1939
21. Power of Government to call for information and accounts.
- The [State Government] [Substituted by the ALO 1950 for 'Provincial Government'.] shall have power to call for such information and accounts as may in their opinion be necessary for reasonably satisfying themselves [that the Temple and the Temple fund are properly managed, maintained and administered] [Substituted by Section 19 of U.P. Act No. VIII of 1964.] and the Committee shall, on such requisition, furnish forthwith such information and accounts to the [State Government] [Substituted by the ALO 1950 for 'Provincial Government'.]. The [State Government] [Substituted by the ALO 1950 for 'Provincial Government'.] may issue such directions to the Committee, as they may deem fit and the Committee shall carry them out.
