Section 263C in The Asansol Municipal Corporation Act, 1990.
263C. [ Power of State Government to call for documents, returns or information from Chief Executive Officer or any officer of Corporation. - [Chapter XXA including sections 263A to 263M inserted by W.B. Act 9 of 1994.]
The State Government may, at any time],-(a)call for any document in the possession or under the control of the Chief Executive Officer or any officer of the Corporation;(b)require the Chief Executive Officer or any officer of the Corporation to furnish any return, plan, estimate, statement, account, report of statistics, or any information whatsoever.
