Section 368 in West Bengal Municipal Corporation Act, 2006
368. Power of State Government to call for document, return or information from Commissioner or any officer of Corporation.
- The State Government may, at any time,-(a)call for any document in the possession, or under the control, of the Commissioner or any officer of the Corporation;(b)require the Commissioner or any officer of the Corporation to furnish any return, plan, estimate, statement, account, report, or statistics, or any information whatsoever.
