Section 13 in THE RAJASTHAN ELECTROPATHY SYSTEM OF MEDICINE ACT, 2018
13. Power of Board to require reports etc.- (1) The Board may require the
Chairperson to furnish it with -(a)any return, statement, estimate, statistics or other information regardingany matter pertaining to the administration of the Board;(b)a report or explanation on any such matter; and(c)a copy of any record, correspondence, plan or other document which isin his possession or control as Chairperson or which is recorded or filed inthe office of any servant of the Board.(2)The Chairperson shall comply with every requisition made under sub-section(1)without unreasonable delay.
