Section 110 in Kolkata Municipal Corporation Act, 1980
110. Forwarding of minutes and reports of proceedings to State Government.
(1)The Municipal Secretary shall forward to the State Government a copy of the minutes of the proceedings of each meeting of the Corporation and a Committee of the Corporation within a period of ten days from the date on which the minutes of the proceedings of such meeting are signed under section 108.(2)The State Government may in any case call for a copy or copies of any or all the papers laid before the Corporation or any committee of the Corporation and thereupon the Municipal Secretary shall forward to the State Government a copy or copies of such paper or papers.(3)The Municipal Secretary shall forward to the State Government, as soon as may be after the expiry of the period referred to in sub-section (1), a copy of the proceedings of the meetings of the Corporation and a committee of the Corporation.
