Section 66 in Kerala District Administration Act, 1979
66. Powers of government for purposes of control.
- The Government may-(a)call for any record, register or other document the possession, or under the control of any district council ;(b)require any district council to furnish any return, plan, estimate, statement, account or statistics ;(c)require any district council to furnish any information or report on any matter connected with such district council;(d)require any district council to obtain their previous sanction before giving up a claim or closing down any institution which is a source of income ; and(e)record in writing for the consideration of any district council any observations in regard to its proceedings or duties.
