Section 393 in The New Delhi Municipal Council Act, 1994
393. Government to require production of documents.
- The Central Government may at any time require the Chairperson-(a)to produce any record, correspondence, plan or other document in his possession or under his control;(b)to furnish any return, plan, estimate, statement, account or statistics relating to the proceedings, duties or works of the Council;(c)to furnish or obtain and furnish any report.
