25. Supply of information and documents to Government.
(1)The Chairman shall forward to the [State] [Substituted for 'provincial' by A. O., 1950.] Government [***] [The words 'and also to the Commissioner, Nagpur Division,' were omitted by M.P. Act XIV of 1952, section 7.] a copy of the minutes of the proceedings of each meeting of the Trust within ten days from the date on which the minutes of the proceedings of such meeting were signed, as prescribed in clause (g) of sub-section (1) of section 16.(2)If the [State] [Substituted for 'provincial' by A. O., 1950.] Government so directs in any case, the Chairman shall forward to it a copy of all papers which were laid before the Trust for consideration at any meeting.(3)The [State] [Substituted for 'provincial' by A. O., 1950.] Government may require the Chairman to furnish with--(a)any return, statement, estimate, statistics or other information regarding any matter under the control of the Trust, or(b)a report on any such matter, or(c)a copy of any document in the charge of the Chairman.The Chairman shall comply with every such requisition without unreasonable delay.
