Section 80(1) in The Rajasthan District Boards Act, 1954
(1)A Board or any Committee of a Board may require from the Secretary and from any of its officers -(a)any return, statement, estimate, statistics or other information regarding any matter appertaining to the administration of the district;(b)a report or explanation on any such matter; and(c)a copy of any record, correspondence or plan or other document which is in his possession or under his control in his official capacity or which is recorded or filed in his office or in the office of any servant subordinate to him.
