24A. [ Inspection or examination of departments, etc., of Trust. [Inserted by Central Provinces and Berar Act XXXIV of 1949, section 9.]
(1)The [State] Government may depute any officer to make an inspection or examination of any department, office, service, work or thing under the control of the Trust or to make an enquiry into the conduct of an officer of the Trust and to report to the [State] [Substituted for 'Provincial' by A. O., 1950.] Government the result of such inspection, examination or enquiry.(2)Any officer so deputed shall have power to require the production of any record, correspondence or document in the possession or control of the Trust, and to inspect any work or service under the control of the Trust.]
