Section 21(1) in THE UTTARAKHAND CHAR DHAM DEVASTHANAM MANAGEMENT Act, 2019
(1)The CEO or any other person authorised by him/her in this behalf, may with due regard to the religious practices and usages of the Char Dham and Devasthanams, inspect all moveable and immovable property belonging to the Devasthanams and all records, correspondence, plans, accounts and other documents for the purpose of satisfying himself/herself that the provisions of this Act and the rules made there under are duly carried out and it shall be the duty of the trustee or priest of such Devasthanams and all officers working under him/her, his/her agent and any person having concern in the administration thereof to afford all such assistance and facilities as may be necessary or reasonably required in regard to such inspection, and also to produce any such moveable property or document for inspection, as required.
