Section 69 in The Delhi Municipal Corporation Act, 1957
69. Power of Corporation to call for extracts of proceedings from the committees.
(1)The [A Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] may at any time call for any extract of any proceedings of the Standing Committee [*] [The words "the Delhi Transport Committee" omitted by Act 71 of 1971, section 7 and Sch. II (w.r.e.f. 3-11-1971).] or [the Wards Committee] [Subs by Act 67 of 1993, section 49, for "certain"words (w.e.f. 1-10-1993).], the [*] [The word "Delhi" omitted by Delhi Act 12 of 2011, section 11 (w.e.f. 13-1-2012).] Rural Areas Committee, the Education Committee or of any other committee or sub-committee constituted or appointed under this Act and for any return, statement, account or report concerning or connected with any matter with which any such committee or sub-committee is empowered by or under this Act to deal; and every such requisition shall be complied with by any such committee or sub-committee without any unreasonable delay.
