Section 27 in The Delhi Urban Shelter Improvement Board Act, 2010
27. Inspection and examination of works, records, etc. of the Board by the Government.
- The Government may depute any officer to inspect or examine any office of the Board or any service or work undertaken by the Board or property belonging to the Board arid to report thereon and the Board and all its officers shall be bound to provide access to such person, at all reasonable times, to the premises and properties of the Board as well as of all records, accounts and other documents the inspection of which such officer may consider necessary to enable him to discharge his duties.
