Section 43 in The Orissa Municipal Corporation Act, 2003
43. Government's power to call for records.
- The Government may, at any time, require the Corporation or the Commissioner -(a)to produce any record, 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 corporation authorities; and(c)to furnish, or obtain and furnish, any report.
