Section 32 in The Shree Shanaishwar Devasthan Trust (Shingnapur) Act, 2018
32. Power of State Government to give direction, call for report, document, etc.
(1)The State Government may, give to the Committee general directions as to the matters of policy to be followed by the Committee in respect of its powers and duties or in the matter of administration of the Devasthan Trust and any matter ancillary or incidental thereto; and in particular, for any action to be taken for the purpose of maintaining discipline and order during the festivals in, or connected with, the Devasthan.(2)The State Government or an officer authorised by the State Government in that behalf may, suo moto or on an application made to it by any person having interest in the Devasthan, call for such information, accounts, report or other documents or copies or extracts therefrom, relating to the Devasthan Trust as considered necessary to satisfy itself or himself that the Devasthan Trust is being properly maintained and administered, and whether the Trust Fund is being duly appropriated to the purposes for which it is constituted, and the said Devasthan Trust shall, on such requisition, furnish forthwith the information, accounts, report or other documents or copies or extracts therefrom, to the State Government, or as the case may be, to such authorised officer.
