Section 42 in Telangana Mining Settlements Act, 1956
42. Power of Inspection, etc.
(1)The Government or any officer not below the rank of a Collector duly authorised by Government in this behalf may-(a)inspect or cause to be inspected any immovable property or any work in progress under the control and management of any Board;(b)call for any extract from the proceedings of the Board or any Committee appointed by the Board and call for or inspect any book or document in the possession of or under the control of the Board or Committee;(c)require the Board or any officer of the Board or a Committee of the Board to furnish any return, plan, estimate, statement, account or report or any other information or statistics which he may consider necessary;(d)require the Board to take into consideration,-(i)any objection which appears to exist to the doing of anything which is about to be done by such Board; or(ii)any information furnished by the Government or the said officer which necessitates the doing of a certain thing by such Board and to make a written reply in respect thereof within a reasonable time stating its reasons for doing or not doing such thing.(2)(a)Where the Government or the Officer referred to in sub-section (1) is of opinion that the execution of any resolution or order passed by the Board or the doing of any act which is about to be done or is being done by or on behalf of the Board is in contravention of or in excess of powers conferred by this Act or any law for the time being in force or is likely to lead to a breach of peace, the Government or the said officer may by order in writing suspend the execution of such resolution or order or prohibit the doing of any such act:Provided that before suspending such resolution under this clause the Government or the said Officer shall communicate to the Board the grounds for such suspension, fix a reasonable period for the Board to show cause against the proposal and consider its explanation and objection, if any;(b)a copy of such order shall forthwith be sent to the Board by the Government or the said Officer;(c)the Government or the said Officer may at any time on representation by the Board or otherwise revise, modify or revoke any order passed under clause (a).(3)If it appears to the Officer referred to in sub-section (1) that the Executive Officer or any other officer of the Board has made default in carrying out any resolution of the Board he shall after giving such officer a reasonable opportunity of explanation, send a report thereon together with the explanation, if any, of such officer to the Government and at the same time forward a copy of the same to the Board.
