Section 431(b) in The Delhi Municipal Corporation Act, 1957
(b)for the purpose of ascertaining whether or not circumstances exist which would authorise or required the Commissioner [*] [The words the "General Manager (Electricity)" omitted by Act 67 of 1993, section 102 (w.e.f. 1-10-1993).] [*] [The words or the "General Manager (Transport)" omitted by Act 71 of 1971, section 7 and Sch. II (w.e.f. 3-11-1971)] or any municipal officer or employee authorised or empowered in this behalf to take any action or execute any work under this Act or any bye-law made thereunder;
