Section 22(1) in The U.P. Shri Badrinath and Shri Kedarnath Temples Act, 1939
(1)The [State Government] [Substituted by the ALO 1950 for 'Provincial Government.'] may depute an officer to inspect any movable or immovable property, records, correspondence, plans, accounts, and other documents, relating to the Temple. The Committee and its employees shall be bound to afford facilities to such officer for inspection.
