Section 322 in The Chhattisgarh Municipalities Act, 1961
322. Power of inspection and supervision.
- [Divisional Commissioner] [The Substituted by C.G. Act No. 16 of 2011, w.e.f. 2-1-2012 for the words 'Director Urban Planning and Development'.], Collector or any officer authorised by the State Government in this behalf by general or special order may-(a)enter on and inspect or authorise any other person to enter on and inspect any immovable property occupied by Council or any of its Committees or any institution under its control or management or any work in progress under its direction;(b)call for or inspect any record or extract from the proceedings of any meeting of the Council or of any of its Committees and any book or document in the possession of or under the control of a Council;(c)call for any return, statement, account or report which he may think fit to require such Council to furnish;(d)require a Council to take into its consideration any objection which appears to him to exist to the doing of anything which is about to be done or is being done by or on behalf of such Council or any information which it is able to furnish and which appears to him to necessitate the doing of a certain thing by the Council and, to make a written reply to him within a reasonable time stating its reason for not desisting from doing, or for not doing such thing.
