(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.(2)For the purpose of inspection or examination, 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.] may require the Chairman or any officer of the Municipality-(a)to produce any book, record, correspondence, plan or other document,(b)to furnish any return, plan, estimate, statement, account or statistics, or(c)to furnish or obtain any report.(3)When a requisition is made under sub-section (2), the Chairman or any officer of the Municipality, as the case may be, shall comply with such requisition.
