26. Power of State Government to call for information and accounts.
- The State Government shall have power to call for all such information and accounts as may, in its opinion, be reasonably necessary to satisfy it that the temple is being properly maintained, the endowments thereof are being properly administered and the funds of the temple are being duly appropriated to the purpose for which they exist; and the Board shall, on such requisition, furnish forthwith such information and accounts to the State Government.
