Section 76BB in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973
76BB. Enquiry by the State Government.
- The State Government on its own motion, authorise a person by order in writing to hold an enquiry into the Constitution, working and financial conditions of a Development Authority.(2)The person authorised under sub-section (1) shall, for the purpose of an enquiry under this section, have the following powers, namely,-(a)he shall at all limes have free access to the books, accounts and documents belonging to the Development Authority and may summon any person in possession and responsible for the custody of such books, accounts and documents to produce the same;(b)he may summon any person who he has reason to believe has knowledge of any of the affairs of the Development Authority to appear before him and may examine such person on oath.(3)The person authorised under sub-section (1) shall submit his report in indicating his findings to the State Government within the time specified in the order under sub-section (1).
