Section 38(c) in The Karnataka Prohibition Of Beggary Act, 1975
(c)to inspect the office of the Central Relief Committee or any office under its control and direction, and call for the records of any such office, and the officer authorised shall submit the records for the orders of the Government if he is satisfied that the order or proceedings of the Central Relief Committee or the local committee is contrary to law or orders for the time being in force.
