Section 13 in Guwahati Metropolitan Development Authority Act, 1985
13. Supply of documents and information to the State Government.
(1)The Guwahati Metropolitan Development Authority shall forward to the state Government, copies of the minutes of the proceedings of each meeting of the Authority, within ten days from the date on which the minutes are signed.(2)The Authority shall, if so directed by the State Government, forward to it a copy of all papers which were laid before the Authority for considering in any meeting.(3)The State Government may require the Guwahati Metropolitan Development Authority to furnish it with-(a)any return, statement, estimate, statistics or other information regarding any matter under the control of the Authority, or(b)a report on any such matter, or(c)a copy of any document in the charge of the Authority.
