Section 36P(1) in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972
(1)The State Government, with a view to satisfying itself that the powers and duties of the Board are exercised and performed properly, may, at any time, appoint any person or persons to make inquiries into all or any of the activities of the Board in such manner as may be prescribed and to report to the State Government the result of such inquiries.
