Section 65 in Jammu and Kashmir Municipal Corporation Act, 2000
65. Forwarding minutes and reports of proceedings to Government.
(1)The Corporation shall forward to the Government and the Director a copy of the minutes of the proceedings of each meeting of the Corporation within three days from the date of the meeting.(2)The Director or the Government may also in any case ask for a copy of any paper or all the papers which were laid before the Corporation or any committee thereof and the Corporation shall forward to the Government, a copy of such paper or papers.
