Section 531 in Uttar Pradesh Municipal Corporation Act, 1959
531. Power of State Government to call for extracts from proceedings, etc.
(1)The State Government may at any time call upon the Corporation to furnish it with any extract from any proceedings of the Corporation, the Executive Committee, or any other Committee constituted under this Act or from any record under the control of the Corporation and with any statistics concerning or connected with the administration of this Act; and the Corporation shall furnish the same without unreasonable delay.(2)The State Government may at any time call upon the Municipal Commissioner to furnish it with any information, report, explanation or statistics concerning or connected with the executive administration of this Act and the Municipal Commissioner shall furnish the same without unreasonable delay.
