Section 20(2) in The Orissa Zilla Parishad Act, 1991
(2)The Director or any officer whom the Government may authorise in this behalf may at any time enter upon and inspect or cause to be entered upon and inspected.(a)any immovable property, or any work in progress, under the control of any Parishad;(b)any school, hospital, dispensary, vaccination station, choultry, dharmasalas or other institutions maintained by or under the control of any Parishad and any records, registers or other documents kept in such institution;(c)the office of any Parishad and any records, registers or other document kept therein.
