26. Supply of documents and information to the State Government.
(1)The Chairman shall forward to the State Government a copy of the minutes of the proceedings of each meeting of the Board, within ten days from the date on which the minutes of the proceedings of such meeting were signed as prescribed in clause (h) of section 15.(2)If the State Government so directs in any case, the Chairman shall forward to it a copy of all paper which were laid before the Board for consideration at any meeting.(3)The State Government may require the Chairman to furnish it with -(a)any return, statement, estimate, statistics or other information regarding any matter under the control of the Board, or(b)a report on any such matter, or(c)a copy of any document in the charge of the Chairman.Officers and servants.
