Section 11 in The West Bengal Schools (Control of Expenditure) Act, 2005
11. Power to inspect and hold enquiry.
(1)The State Government may, if it considers necessary so to do, by general or special order, authorize the Director or any other officer not below the rank of a Sub-Inspector of schools in this behalf to -(a)inspect any school, its buildings, laboratories, libraries, records and equipments;(b)make an enquiry into any financial irregularities by any school;(c)make an enquiry into the income, expenditure, properties, assets and liabilities of any school.(2)The State Government may, after considering the report of such inspection or inquiry, direct the school authority to take such action in the matter concerned, as may, in the opinion of the State Government, be necessary.(3)If the school authority omits or fails to comply with the direction of the State Government, as stated in sub-section (2), the State Government may take action against such school authority in accordance with the provisions of section 12.
