(1)The Superintendent shall, from time to time, regularly and punctually submit to the Inspector-General all such special or periodical -](a)returns of statistical information;(b)statements of account in respect of receipts, expenditure and property;(c)bills, vouchers and other original documents;(d)reports and other information;as that officer may, at any time by general or special order in that behalf, prescribe, or as may be required by any of the provisions of these rules or of the orders of the Local Government.
