(1)The State Government could depute an officer not below the rank of Special Secretary to the Government to inspect, examine and report the findings on any of the following matters:-(i)the functioning of the Council,(ii)the functioning of any wing of the Council,(iii)the financial matters,(iv)any departure and, or deviation in carrying out the provisions of the Act and rules framed therein, and(v)such other matter as may be referred by the State Government.(2)The Council shall produce any record, correspondence, report, statement, account or statistics for the purpose of such inspections or examination as required by authorised inspecting officer so deputed for this purpose:Provided that such records or documents shall not be asked for such examination or inspections which the Council may think be detrimental to the confidentiality of the examination.(3)The State Government, shall, after considering the report and recommendation, if any, issue such directions to the Council as it may think fit and the Council shall comply with the directions.(4)Notwithstanding anything contained in sub-sections (1) & (3) the State Government may from time to time issue such general or special directions to the Council as it think fit and Council shall comply with such directions.
