Section 263B(1) in The Asansol Municipal Corporation Act, 1990.
(1)The Director of Local Bodies, in addition to the powers or functions delegated to him, may]-(a)inspect, or cause to be inspected, any immovable property owned, used or occupied by the Corporation or any work in progress under the direction of any authority of the Corporation;(b)inspect or examine any department of the Corporation or any office, service, work or thing under the control of the Corporation;(c)record, in writing, for the consideration of the Corporation, any observation he thinks proper in regard to the proceedings or duties of the Corporation.
