Section 402 in The City of Nagpur Corporation Act, 1948
402. Power of State Government to depute officers to make inspection or examination and report. - (1) The State Government may depute an officer not below the rank of Assistant or Extra-Assistant Commissioner to make an inspection or examination of any department, office, service, work, or thing under the control of any Corporation authority and to report to it the result of such inspection or examination.
(2)Any officer so deputed may, for the purpose of making such inspection or examination, inspect the condition of any part of the City, and may require the [Commissioner],-(a)to produce any record, correspondence, plan or other document which is in his possession or under his control or which is recorded or filed in his office or in the office of any officer or servant of the Corporation, or(b)to furnish any report, return, plan, estimate, statement, account, or statistics.(3)Every requisition made under this section shall be complied with by the [Commissioner] without delay.
