Section 44(1) in Uttaranchal School Education Act, 2006
(1)The District Education Officer may at any time, for the purposes of this Act, Inspector cause to be Inspected any Institution or call for such' information and records (including registers,- book of account and vouchers) front its management with regard to the payment of salaries to its teachers or employees or give to its management any direction for the observance of such cannons of financial propriety (Including any direction for retrenchment of any teacher or employee or for prohibition of any wasteful expenditure) as he thinks fit.
