(1)The Director of Local Bodies [or the District Magistrate or the Sub-divisional Officer] [Inserted by the West Bengal Act XLV of 1994, s. 25, w.e.f. 10.10.1994.] [or the Sub-divisional Magistrate or the District Municipal Development Officer] [Inserted by section 15 of the West Bengal Municipal (Amendment) Act, 2009 (West Bengal Act III of 2009) w.e.f. 1.6.2009.] in addition to the powers or functions delegated to him, may-(a)inspect, or cause to be inspected, any immovable property owned, used or occupied by the Municipality or any work in progress under the direction of a municipal authority;(b)inspect or examine any department of the Municipality or any office, service, work or thing under the control of the Board of Councilors;(c)record, in writing, for the consideration of the Board of Councilors, any observation he thinks proper in regard to the proceedings or duties of any of the municipal authorities.
