Section 21 in Andhra Pradesh Sports Authorities Act, 1988
21. Inspections and control.
- The Government shall have the right to cause an inspection to be made by such person or persons as they may direct to the affairs and properties of any Sports Authority, its buildings, stadia, indoor-stadia, swimming pools, plays the site and also to cause an enquiry to be made into the matter connected with the said Authorities. The Government shall in every cause give notice to the concerned Authority of their intention to cause such inspection or enquiry to be made and the concerned Authority shall be entitled to be represented thereat.
