Section 67 in Arunachal Pradesh Housing Board Act, 2014
67. Power to order inquiries.
(1)With a view to satisfy itself, that the powers and duties of the Board are being exercised performed properly, the Government may, at any time, appoint any person to make inquiries into all or any of the activities of the Board and to report to the Government the result of such inquiries.(2)The Board shall give the person or persons so appointed all the facilities for proper conduct of inquiries and shall produce before the person or persons all documents, books and accounts and other information required or possession of the Board which person or persons call for the purpose of the inquiries,
