Section 22 in Andhra Pradesh Vaidya Vidhana Parishad Act, 1986
22. Inspection and control.
- The Government shall have the right to cause an inspection to be made by such person or persons as they may direct of the affairs and properties of the Commissionerate, its buildings, laboratories, libraries, equipment maintained by the Dispensaries and Hospitals, Medical Institutions and also to cause an enquiry to be made into the matter connected with the Commissionerate. The Government shall in every case give notice to the Commissionerate of their intention to cause such inspection or enquiry to be made and the Commissionerate shall be entitled to be represented thereat.
