(1)Government or the officer authorised by them in this behalf may inspect any office under the control of the Municipality or any movable property kept therein or any immovable property or any work which is in progress.(2)The Government or the officer authorised by them in this behalf may-(a)call for any document in the Custody of the Municipality;(b)require the [Chairperson or the Secretary] [Substituted 'Chairperson' by Act 14 of 1999, w.e.f. 24-3-1999.] to furnish any return,plan, estimate, statement, account or statistics;(c)require the [Chairperson or the Secretary] [Substituted 'Chairperson' by Act 14 of 1999, w.e.f. 24-3-1999.] to furnish any information or report or any matter relating to the Municipality; and(d)record in writing any observation for the consideration of the Council, Chairperson or Secretary, as the case may be, in regard to the proceedings or functions of the Council, Chairperson or Secretary.(3)[ The Chairperson, Secretary and other officers shall be liable for facilitating the exercise of the powers under sub-section (1) and for fulfilling the requirements under subsection (2).(4)The Government or the officer authorised by them under sub-section (2) shall return to the Municipality any document, register or records received from it within ninety days from the date of its receipt and if necessary, the Government may keep certified copies of the same.(5)The Government may arrange for the conduct of periodical performance audits with respect to the administration of the Municipality and the works and schemes implemented or being implemented by the Municipality in the manner prescribed.] [Substituted by Act 14 of 1999, w.e.f. 24-3-1999.]
