16. Access to records and channel of correspondence.
(1)The Chairperson shall have power to inspect all records of the Municipality and direct the Secretary to submit such records as he thinks necessary, for inspection.(2)[ All official correspondence from the Secretary to the Government and to any other authority not below the rank of district level officer of the Government and vice- versa, shall be routed through the Chairperson:Provided that all correspondences to the Government or other local authorities except that the Chairperson by general or special order authorises the Secretary in this behalf shall have the approval of Signature of the Chairperson:Provided also that where the correspondences are in respect of a resolution of the council passed in contravention to any of the provisions in this Act or Rules and to furnish any information or statement or record as requested by the Government, the Secretary may address the Government directly.] [Substituted by Act 14 of 1999, w.e.f. 24-3-1999.]The Chairperson shall be bound to transmit all the communications addressed through him by the Secretary to the Government or other authority, as the case may be, and vice versa, as early as possible.
