Section 257 in The Gujarat Municipalities Act, 1963
257. Power of inspection and supervision.
(1)The [Director] [This word was substituted for the words 'Development Commissioner' by Gujarat 6 of 1965, section 5.], Collector or any officer of Government authorized by the State Government by a general or special order shall have powers-(a)to call for or inspect, or cause to be entered on and inspected, any immoveable property occupied by any municipality or any institution under its control or management or any work in progress under it or under its direction;(b)to call for or inspect, any extract from any municipality's or any committee's proceedings and any book or documents in the possession of or under the control of a municipality.(2)The Collector shall have power-(a)to call for any return, statement, account, report or record which he may think fit to require such municipality to furnish;(b)to require a municipality to take into its consideration any objection which appears to him to exist to the doing of anything which is about to be done or is being done by or on behalf of such municipality or any information which he is able to furnish and which appears to him to necessitate the doing of a certain thing by the municipality, and to make a written reply to him within a reasonable time stating its reasons for not desisting from doing, or for not doing, such thing.(3)[ The Collector may delegate any power exercisable by him under this section to any Deputy or Assistant Collector subordinate to him.] [Sub-section (3) was inserted, by Gujarat 3 of 1968, section 8.]
