The Road Transport Corporations Act, 1950
36. Power to order inquiries.
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The State Government, with a
view to satisfy itself that the powers and duties of a Corporation established
by that Government are being exercised and performed properly, may, at any
time, appoint any person or persons to make inquiries into all or any of the
activities of the Corporation and to report to the State Government the result
of such inquiries.
- The Corporation shall give
to the person or persons so appointed all facilities for the proper conduct of
the inquiries and shall produce before, or furnish to, the person or persons
any document, account or information in the possession of the Corporation
which such person or persons demand for the purposes of the inquiries.
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