Section 26 in The West Bengal Mazdoor, Tindal, Loader, Godownman And Other Workers (Regulation Of Employment And Welfare) Act, 1981
26. Inquiry into working of Board.
(1)The State Government may, at any time, appoint any person to investigate or inquire into the working of any Board or scheme and submit a report to the State Government in this regard.(2)The Board shall give to the person so appointed all facilities for the proper conduct of the investigation or inquiry and furnish to him such documents, accounts or information in possession of the Board as he may require.(3)Any person appointed to investigate or inquire into the working of any Board or scheme shall exercise all the powers of an Inspector appointed under this Act.
