Section 20 in Telangana Mining Settlements Act, 1956
20. Powers and duties of officers.
(1)Every officer appointed under section 19 shall be subordinate to the Board and shall, within the area for which he has been appointed, exercise and perform the powers and duties conferred and imposed on him by this Act and the rules made thereunder, and, subject to the control of the Board, such other powers and duties consistent with the objects of this Act as the Government may, by general or special order, direct, or as may be delegated to him by the Board.(2)Every officer appointed under section 19 may, within the Mining Settlement or part thereof for which he has been appointed-(a)make such inquiries as he may think fit in order to ascertain whether the provisions of this Act and of the rules and orders made thereunder are observed;(b)enter, with such assistants (if any), as he may think fit, and inspect such Settlement or part thereof at all reasonable times by day or by night;(c)make inquiries respecting the sanitary and housing condition of such Settlement or part thereof;(d)do all things necessary for the due discharge of the duties imposed upon him by or under this Act.
