Section 77 in The Chhattisgarh Municipalities Act, 1961
77. Subordination of Committees to instructions of Council and compliance with requisitions.
(1)Every Committee shall conform to any instructions that may, from time to time, be given to; it by the Council.(2)The Council may, at any time, call for any extract from any proceedings of any Committee, and for return, statement, account or report concerning or connected with any matter with which the Committee is empowered by this Act to deal and every such requisition shall be complied with by such Committee without unreasonable delay.
