Section 30(3) in Haryana Urban Development Authority Act, 1977
(3)The State Government may depute any officer to inspect or examine the office of the [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.], or its development works and to report thereon and the officer so deputed may, for the purposes of such inspection or examination, call or -(a)any extract from any proceedings of the [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] or any committee constituted under this Act, record, correspondence, plan or other documents;(b)any return, estimates, statement of account or statistics;(c)any report, and the [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] shall furnish the same.
