Section 20 in THE UTTARAKHAND CHAR DHAM DEVASTHANAM MANAGEMENT Act, 2019
20. The Trustee of Char Dham Devasthanams covered under the Act, shall furnish to the CEO such accounts, returns, reports or other information relating to the administration of the Devasthanams/temples in his/her charge, its funds, property or income or money connected therewith, or the appropriations thereof as the CEO may require and at such times and in such form as he/she may direct.
