Section 36 in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018
36. Inspection by Government.
- The State Government may, depute any officer not below the rank of Deputy Secretary wherever considered necessary, to inspect any movable or immovable property, records, correspondence, plans, accounts and other documents relating to the Temple; and thereupon the Committee, its officers and employees shall be bound to afford all facilities to such officers for inspection.
