Section 51(2) in Jammu and Kashmir Municipal Corporation Act, 2000
(2)Every such requisition shall be compiled with by the Commissioner without any unreasonable delay; and it shall be incumbent on every Corporation officer and other Corporation employee to obey any other made by the Mayor or Corporation or Commissioner in pursuance of any such requisition:Provided that the Commissioner shall not be bound to comply with any such requisition if with the previous approval of the Mayor he makes a statement that such compliance would be prejudicial to public interest or to the interests of the Corporation.
