Section 23 in The Maharashtra Mathadi, Hamal And Other Manual Workers (Regulation Of Employment And Welfare) Act, 1969
23. Enquiry into working of the Board. —
(1)The State Government may at any time appoint any person to the State Government in that behalf to investigate or enquire into the working of any Board or scheme and submit a report.(2)The Board shall give to the person so appointed all facilities for the proper conduct of their investigation or inquiry, and furnish to him such documents, accounts or information in possession of the Board as he may require.(3)Any person so appointed to investigate or inquire into the working of any Board or scheme may exercise all the powers of an Inspector appointed under this Act.
