Section 87 in The Delhi Municipal Corporation Act, 1957
87. Forwarding minutes and reports of proceedings, to the Administrator.
(1)The Municipal Secretary shall forward to the Administrator a copy of the minutes of the proceedings of each meeting of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)], within ten days from the date on which the minutes of the proceedings of such meeting were signed under section 85.(2)The Administrator may also in any case ask for a copy of any paper or all the papers which were laid before the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] or any committee thereof and the Municipal Secretary shall forward to the Administrator a copy of such paper or papers.(3)The Municipal Secretary shall also forward to the Administrator as soon as may be after the date referred to in sub-section (1), a full report of the proceedings of each meeting of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)], if any such report be prepared.Validation
