Section 38 in Tamil Nadu District Municipalities Act, 1920
38. State Government's power to appoint officers to supervise municipalities.
(1)The [State Government] [The word 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for the word 'Provincial' by the Adaptation Order of 1850] may appoint such officers as may be required for the purpose of inspecting or superintending the operations of all or any of the municipal councils established under this Act.(2)All schools, hospitals, dispensaries, vaccine stations, choultries and other institutions maintained by any municipal council and all [xxx] [The words 'registers, books, account and other' were omitted by section 32(i) of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930)] documents relating thereto shall, at all times, be open to the inspection of such officers as the [State Government] [The words 'registers, books, account and other' were omitted by section 32(i) of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930)] may appoint in that behalf.(3)Municipal authorities and municipal officers and servants shall be bound to afford to inspecting or superintending officers [xxx] [The word 'of Government' were omitted by the Adaptation Order of 1937] appointed under this section such access at all reasonable times to municipal property or premises, and to all [xxx] [The word 'record, account and other' were omitted by section 32(ii) of the Tamil Nadu District Municipalities (Amendment) Act, 1930(Tamil Nadu Act X of 1930)] documents which, subject to any rules framed for their guidance under section 303(1) and (2)(k), they may consider to be necessary to enable them to discharge their duties of inspection or superintendence.
