Section 262(1) in The Himachal Pradesh Municipal Corporation Act, 1994
(1)The Deputy Commissioner or any Officer authorised in writing by him or any person empowered by the State Government in this behalf by a general or special order, may -(a)enter on, inspect and survey, or cause to be entered on, inspected and surveyed, any immoveable property occupied by any municipality or any work in progress under its direction ;(b)by order in writing addressed to the Executive Officer/ Secretary call for and inspect or cause to be inspected any book or document in the possession or under the control of any municipality and the member or the employee of the municipality in possession of such book or document shall immediately place such book or document shall immediately place such book or document at the disposal of the Executive Officer/ Secretary, who shall immediately comply with such order and shall immediately inform the President of the requisition. He shall also bring the matter to the notice of the municipality at its meeting next following;(c)by order in writing addressed to the Executive Officer/ Secretary require any such municipality to furnish within a specified period such statements, accounts, reports and copies of documents relating to the proceedings or duties of the municipalities as he may think fit to call for ;(d)inquire generally into the affairs of a municipality or with a view to ascertaining whether a municipal area is being satisfactorily administered, and for the purposes of such enquiry make use of any property of the municipality, and of the powers mentioned in clauses (a), (b) and (c), and the members and employees of the municipality shall render such assistance in the inquiry as may be deemed necessary.Explanation. - Any person so empowered shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code, 1860 (45 of 1860).
