G.-Control.

44. Control of Commissioner and Deputy Commissioner over boards and joint comittees.-

(1) The Commissioner of the division, or the Deputy Commissioner of the district when he is not a member of the district board, may-

(a) enter on and inspect, or cause to be entered on and inspected, any immoveable property within the limits of the division or district respectively occupied by any local board, district board or joint committee, or any work in progress within those limits under the direction of any such board or committee;

(b) by order in writing call for and inspect any document in the possession or under the control of any such board or committee having authority within those limits;

(c) by order in writing require any such board or committee to furnish such statements, accounts, reports and copies of documents relating to the proceedings or duties of the board or committee, as he may think fit to call for; and

(d) record in writing, for the consideration of any such board or committee, any observations he may think proper in regard to the proceedings or duties of the board or committee.

(2) If any difference of opinion arises between officers exercising the powers conferred by sub-section (1), it shall be referred-

(a) if it arises between two or more Deputy Commissioners in the same division-to the Commissioner ; and

(b) if it arises between two or more Deputy Commissioners in different divisions or between two or more Commissioners-to the Local Government; and the decision thereon of the Commissioner or of the Local Government, as the case may be, shall be final.