74. Powers of Government to require production of documents and submission of reports.
(1)The Government may at any time require any municipal authority of a municipality, or the Chief Officer of the Municipality, -(a)To produce any record, correspondence, plan or other documents in its possession or under his control;(b)To furnish any report, return, plan, estimate, statement, accounts or other statistics relating to the proceedings, duties or works of the municipality or any municipal authority,for the purpose of inspection and thereupon the municipal authority or the Chief Officer, as the case may be, shall comply with such requirement within such time, as may be specified by the Government for the purpose.(3)Every Municipality shall, -(a)Forward to the Government, the proceedings of the meetings of the Municipality and of a Committee thereof within such time and in such manner as maybe prescribed; and(b)Submit to the Government such periodical reports relating to the affairs of the Municipality, as the Government may direct.
