Section 266C in The Chandernagore Municipal Corporation Act, 1990
266C. [ Power of State Government to call for documents, returns or information from Chief Executive Officer or any officer of Corporation. [Chapter XXA containing sections 266A to 226M inserted by West Bengal Act 9 of 1994.]
- The State Government may, at any time,]-(a)call for any document in the possession or under the control of the Chief Executive Officer or any officer of the Corporation;(b)require the Chief Executive Officer or any officer of the Corporation to furnish any return, plan, estimate , statement, account, report or statistics, or any information whatsoever.
