Section 310(1) in Rajasthan Municipalities Act, 2009
(1)Any officer appointed or authorized by the State Government in this behalf by a general or special order shall have power(a)to enter upon and inspect or cause to be entered upon and inspected any immovable property occupied by any Municipality or any institution under its control or management or any work in progress under it or under its direction or control;(b)to call for any extract from the proceedings of any Municipality or of any Committee, or from any book or document in the possession of or under the control of a Municipality, and any return, statement, account or report which he may think fit to require such Municipality to furnish;(c)to require a Municipality 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 Municipality, or any information which he is able to furnish and which appears to him to necessitate the doing of a certain thing by the Municipality and to make a written reply to him within a reasonable time stating its reasons for not desisting from doing or for not doing such thing; and(d)to conduct enquiry in any matter of the Municipality as directed by the State Government and to ask to produce relevant record as also to take into possession the record which is to be submitted along with his enquiry report to the State Government.
