Section 40(2) in Bombay Primary Education Act, 1947
(2)The Administrative Officer and the manager of an approved school shall furnish such returns and supply such information as the Director may from time to time, require, and shall give reasonable facilities to the officers appointed under sub-section (1) of Section 48 and to any officer specially deputed under this sub-section by the Director in the discharge of their duties.[Chapter VII-A]Recognition of Private Primary School
