Section 45 in Ladakh Autonomous Hill Development Councils Act, 1997
45. Review and inspection.
(1)The Government shall periodically review the utilization of the Plan and Non-Plan Funds allocation to the Council and the physical targets achieved.(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.(3)The Government may, on receipt of report or information under sub-section (2), make such orders and issue such directions to the Council as it considers necessary or expedient to carry out the purposes of this Act.
