Section 84 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
84. Power of Council or Committee to require information, document, etc., from Chief Officer.
(1)The Council or any Committee may require from the Chief Officer, -(a)any return, statement, estimate, statistics or plan or other information regarding any matter pertaining to the administration of the Council:(b)report or clarification on any such matter; and(c)a copy of any record, correspondence, plan or other document which is in his possession or under his control in his official capacity or which is recorded or filed in his office or in the office of any officer or servant subordinate to him.(2)The Chief Officer shall comply with any requisition under sub-section (1) unless he is of opinion that compliance therewith will be prejudicial to the interest of the Council or of the public, in which case, he shall refer such requisition to the President and abide by the decision of the President.
