Section 24 in Kerala Fishermen's Welfare Fund Act, 1985
24. Power to order inquiry.
(1)The Government may, at any time, appoint any person to inquire into the working of the Board and to submit a report to the Government.(2)The Board shall give the person so appointed all facilities for the proper conduct of the inquiry and furnish to him such documents, accounts or information in the possession of the Board as he may require.
