Section 275(1) in The Himachal Pradesh Municipal Corporation Act, 1994
(1)The Director may inspect the work, of municipalities and exercise the following powers : -(a)call for proceedings of any municipality or any extract of any book or document in the possession or statement of accounts or report ;(b)require a municipality to take into 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 such municipality or any information which appears to him to necessitate the doing of anything by such municipality or within such period as he might fix ;(c)order a duty to be performed within a specified period if a municipality has made default in the performance of any duty and if such duty is not performed within the specified period to appoint a person to perform such duty and direct that the expenses thereof shall be paid by the defaulting municipality within such period as he might fix;(d)call for meetings of the municipality or any of its committees if no meeting of the municipality or its committees has been held as per the Act or rules.
