20. Power of Inspector-General and Commissioner to investigate and regulate matters of Police accounts.
- The Inspector-General, throughout the [State] [These words were substituted for the words 'pre-Reorganization State of Bombay, excluding the transferred territories' by Bombay 34 of 1959, section 11.] and the Commissioner in the area for which he is appointed, shall, subject to the orders of the State Government, have authority to investigate and regulate all matters of account connected with the Police in the [State] [These words were substituted for the words 'pre-Reorganization State of Bombay, excluding the transferred territories' by Bombay 34 of 1959, section 11.] or in the area, as the case may be, and all persons concerned shall be bound to give him reasonable aid and facilities in conducting such investigations and to conform to his orders consequent thereto.
