Section 42(1) in The West Bengal Mining Settlements (Health And Welfare) Act, 1964
(1)The Director of Health Services, West Bengal, or any other officer specially authorised by the State Government in this behalf, shall be entitled-(a)to inspeet any movable or immovable property used or occupied by a Board or any work in progress under its direction;(b)to inspect any work or institution constructed or maintained in whole or in part at the expenses of a Board and all registers, books, accounts or other documents relating thereto;(c)to supervise the work of the Health Officers of a Board and to record, in writing, for the consideration of the Board, any observations he thinks proper in regard to the promotion of public health and welfare services within the mining settlement;(d)to attend meetings of a Board and to address its members on any matter relating to public health and welfare services within the mining settlement.
