Section 266B in The Chandernagore Municipal Corporation Act, 1990
266B. [ Supervision by Director of Local Bodies. [Chapter XXA containing sections 266A to 266M inserted by West Bengal Act 9 of 1994.]
(1)The Director of Local Bodies, in addition to the powers or functions delegated to him, may]-(a)inspect, or cause to be inspected any immovable property owned, used or occupied by the Corporation or any work in progress under the direction of any authority of the Corporation;(b)inspect or examine any department of the Corporation or any office, service, work or thing under the control of the Corporation;(c)record, in writing, for the consideration of the Corporation, any observation he thinks proper in regard to the proceedings or duties of the Corporation.(2)For the purpose of inspection of examination, the Director of Local Bodies may require the Chief Executive Officer or any officer of the Corporation-(a)to produce any book, record, correspondence, plan or other document,(b)to furnish any return, plan, estimate, statement, account or statistics, or(c)to furnish or obtain any report.(3)When a requisition is made under sub-section (2), the Chief Executive Officer or any officer of the Corporation, as the case may be, shall comply with such requisition.
