Section 24A(1) in Nagpur Improvement Trust Act, 1936
(1)The [State] Government may depute any officer to make an inspection or examination of any department, office, service, work or thing under the control of the Trust or to make an enquiry into the conduct of an officer of the Trust and to report to the [State] [Substituted for 'Provincial' by A. O., 1950.] Government the result of such inspection, examination or enquiry.
