Section 31 in The Pepsu Townships Development Board Act, 1954
31. Power to call for return, statement, information, etc.
(1)The Board shall furnish to the State Government at such time and in such form and manner as may be prescribed or as the State Government may direct, such returns and statements and such particulars in regard to any proposed or existing scheme as the State Government may, from time to time, require.(2)The State Government may at any time by order in writing addressed to the Administrator require the Board to furnish it with such information, statement, report of documents in regard to any matter relating to the functions or acts of the Board or any of its members, officers or servants and the Administrator shall without delay comply with such order accordingly.
