Section 6 in Tamil Nadu Vanniyakula Kshatriya Public Charitable Trusts and Endowments (Protection and Maintenance) Rules, 2019
6. Inspection of Records of Public Offices by the Chief Administrative Officer.
(1)Whenever the Chief Administrative officer or any other officer of the Board, duly authorised by him, wants to inspect records, he shall intimate in writing to the officer-in-charge of the office expressing his intention to do so.(2)The Officer-in-charge shall allow such inspection within seven days of the receipt of such application and shall intimate the fee payable for such inspection, which shall be deposited by such officer in cash.(3)After inspection if a copy of any document is required the same shall be issued duly certified by the officer-in-charge of that pubic office on such fee as leviable for the issue of such copies.
