Section 15B in Kerala Toddy Workers' Welfare Fund Act, 1969
15B. [ Power to order inquiry. [Inserted by Act No. 31 of 1978.]
(1)The Government may, at any time, appoint any person to inquire into the working of the Board and to submit a report to the Government.(2)The Board shall give the person so appointed all facilities for the proper conduct of the inquiry and furnish to him such documents, accounts or information in possession of the Board as he may require.]
