Section 26(2) in The Shree Sai Baba Sansthan Trust (Shirdi) Act, 2004
(2)The State Government or any officer authorised by the State Government may, call for all such information, accounts or report as may, in its or his opinion, be reasonably necessary to satisfy itself or himself that the Sansthan Trust is being properly maintained and administered, and the Trust Fund is being duly appropriated to the purposes for which it is constituted, and the Committee shall, on such requisition, furnish forthwith such information, accounts or report to the State Government, or as the case may be, such officer.
