Section 94 in Karnataka Municipal Corporations Act, 1976
94. Power of Government to call for records and to cause inspection to be made.
(1)The Government may at any time require the corporation or the Commissioner,-(a)to produce any record, proceedings, correspondence, plan, or other document;(b)to furnish any return, plan, estimate, statement, account or statistics relating to the proceedings, duties or works of the corporation or any of the municipal authorities;(c)to furnish or obtain and furnish, any report.(2)[ Any officer of the Government authorised by the Government in this behalf by a general or a special order shall have power,(a)to enter on, and inspect, or cause to be entered on and inspect any immovable property occupied by any corporation or any institution under its control or management or any work in progress under it or in its direction;(b)to call for any extract from a proceeding of any Corporation or of any committee or from any book or document in the possession of, or under the control of corporation;(c)to require a corporation to take into consideration any objection which appears to him to exist to the doing of anything which is about to be done or is being done by such corporation or any information which he is able to furnish and which appears to him to necessitate the doing of a certain thing by Corporation and to make a written reply to him within a reasonable time stating its reasons for not desisting from doing or not doing such thing.(3)The Corporation and every municipal authority and all corporation officers and other corporation employees shall be bound to afford the officer authorised under sub-section (2) access at all reasonable time to the premises and properties of the corporation and to all records, accounts and other documents the inspection of which he may consider necessary to enable him to discharge his duties".(4)The officer authorised under sub-section (2) may, after such inspection, make a report to the Government.] [For Sub-section (2) sub-section (2) to (4) substituted by Act 32 of 2003 w.e.f. 20.8.2003.]
