(1)The State Government may appoint an officer of the Government to be Inspector of Municipal Works for one or more municipalities.(2)The Inspector of Municipal Works shall perform such duties and exercise such powers as may be assigned to him by rule.(3)In particular and without prejudice to the powers referred to in sub-section (2) the Inspector of Municipal Works may at all time enter upon or into and inspect, or cause any other person to enter upon or into and inspect, any immovable property in the occupation or any works in progress, under the order of the Board of any municipality within his charge, and the Board shall furnish such statements, estimates and reports as he may require.(4)A report of every inspection made under this section shall be prepared, and a copy thereof shall be forwarded to the Board.(5)The Board within the charge of an inspector of Municipal Works shall, in all matters of professional detail, be guided by his report.
