(2)The Government or the officer authorised by them in this behalf may-(a)call for any document in the Custody of the Municipality;(b)require the [Chairperson or the Secretary] [Substituted 'Chairperson' by Act 14 of 1999, w.e.f. 24-3-1999.] to furnish any return,plan, estimate, statement, account or statistics;(c)require the [Chairperson or the Secretary] [Substituted 'Chairperson' by Act 14 of 1999, w.e.f. 24-3-1999.] to furnish any information or report or any matter relating to the Municipality; and(d)record in writing any observation for the consideration of the Council, Chairperson or Secretary, as the case may be, in regard to the proceedings or functions of the Council, Chairperson or Secretary.
