Section 433(2) in The Chhattisgarh Municipal Corporation Act, 1956
(2)In particular and without prejudice to the generality of the foregoing power such rules may provide for the following matters, namely(a)the manner of making applications for permission to borrow money; the enquiries to be made in relation to loans and the manner of conducting such enquiries; the inspection of any works carried out by means of loans and the utilisation of unexpanded balances of loans, etc;(b)the returns, statements and reports to be submitted by the Corporation;(c)any other matter which is to be or may be prescribed.
