Section 49(2) in Bombay Primary Education Act, 1947
(2)The Director or Educational Inspector [of the district] or any officer authorized by a general or special order of the [State] Government may-(a)(i)enter on and inspect any immovable property occupied for any purpose connected with primary education by the school board or authorised municipality or any educational institution under its control or management; or(ii)cause such property or institution to be entered upon and inspected by any other person authorised by him in this behalf,(b)call for any extract from the proceedings of any authorised municipality or school board, or of any committee appointed by any of them relating to any matter connected with primary education or;(c)call for and inspect any book or document relating to any matter connected with primary education in the possession or under the control of an authorised municipality or school board.
