Section 22 in Himachal Pradesh Early Childhood Care and Education Centres (Registration and Regulation) Act, 2017
22. Inspections.
(1)The officers of the Department of Women and Child Development and District Administration, as may be authorized by the Director, may visit and inspect the Centre and record their observations in inspection report or visitors' registers.(2)An Advisory Committee at the level of the Centre consisting of members of Parent Teacher Association (PTA) of the Centre, concerned ward member of Gram Panchayat or Nagar Panchayat or Municipal Council and circle Supervisor may visit the Centre once in a year and inspect and advise on the functioning of the Centre.
