Section 21 in THE UTTARAKHAND CHAR DHAM DEVASTHANAM MANAGEMENT Act, 2019
21. Inspection of property and documents
(1)The CEO or any other person authorised by him/her in this behalf, may with due regard to the religious practices and usages of the Char Dham and Devasthanams, inspect all moveable and immovable property belonging to the Devasthanams and all records, correspondence, plans, accounts and other documents for the purpose of satisfying himself/herself that the provisions of this Act and the rules made there under are duly carried out and it shall be the duty of the trustee or priest of such Devasthanams and all officers working under him/her, his/her agent and any person having concern in the administration thereof to afford all such assistance and facilities as may be necessary or reasonably required in regard to such inspection, and also to produce any such moveable property or document for inspection, as required.(2)For the purpose of inspection as aforesaid the inspecting authority shall, subject to the local practice, custom or usage may enter at any reasonable time the premises of Char Dham Devasthanams or any place of worship covered under the Act.(3)Nothing in this section shall be deemed to authorise any person to enter the premises or place referred to in sub section (2) or any part thereof unless such person professes Hindu religion or the religion to which the premises or place belongs.Vesting of certain properties in the Board
