Section 276 in The Himachal Pradesh Municipal Corporation Act, 1994
276. Technical supervision and inspections.
- The heads of Departments concerned and the Officers incharge of the departments at the District level or Divisional level may inspect works or development schemes relating to that department under the control of any municipality and also to inspect relevant documents pertaining to such works or development schemes in the manner specified by the Government.(2)The scope of such inspections may cover technical aspects including feasibility, economic viability, the technical quality of work and the expenditure being incurred.(3)The notes of inspections by such officers after such inspections shall be forwarded to the Executive Officer or the Secretary of the concerned municipality for appropriate action.
