Section 30 in The Meghalaya School Education Act, 1981
30. Power to enter and inspect.
- An officer authorised in this behalf and not below the rank of a Deputy Inspector of Schools shall be competent to enter at any time during the normal working hours of any educational institution and to inspect any record or other documents or any movable or immovable property relating to such institution of the purpose of exercising his powers and performing his functions as prescribed in this behalf.
