Section 22 in The U.P. Shri Badrinath and Shri Kedarnath Temples Act, 1939
22. Inspection.
(1)The [State Government] [Substituted by the ALO 1950 for 'Provincial Government.'] may depute an officer to inspect any movable or immovable property, records, correspondence, plans, accounts, and other documents, relating to the Temple. The Committee and its employees shall be bound to afford facilities to such officer for inspection.(2)The [State Government] [Substituted by ALO 1950 for 'Provincial Government'.] may fix remuneration for such officer and the same shall be paid from [the Temple fund] [Substituted by section 20, of U.P. Act VIII of 1964.].
