55. Enquiry into affairs of the school board. - (1) The [State] Government may, from time to time cause enquiry to be made by any of its officers in regard to any authorised municipality or school board on matters connected with primary education concerning them or any matter with respect to which the sanction, approval, consent or order of the [State] Government is required by or under this Act.
(2)The officer holding such an enquiry shall have the powers of a Court under the Code of Civil Procedure, 1908 (V of 1908), to take evidence and to compel the attendance of witnesses and the production of documents for the purposes of the enquiry.(3)The [State] Government may make orders as to the cost of any enquiry made under sub-section (1) and as to the party by whom and the funds out of which they shall be paid and such order may on the application of the [State] Government or of any person named therein be executed as if it were a decree of a Civil Court.
