Section 45(2) in Ladakh Autonomous Hill Development Councils Act, 1997
(2)The Government may by order empower any officer not below the rank of an [Additional Secretary] [Substituted for 'Deputy Secretary' by Act XVII of 2002] to the Government to inspect and examine the Council Office or any service or work under the control of the Council and report thereon and any officer so empowered may, for the purpose of such inspection or examination require the Council or Chief Executive Councillor-(a)to produce or supply any record, correspondence, plan estimate, accounts or statistics; and(b)to furnish or obtain any report.
