Section 17 in Gauhati Municipal Corporation Act, 1971
17. Prerogative of the Mayor.
(1)The Mayor is the head of he Corporation and shall be responsible to the Corporation and he shall have full access to all the records of the Corporation and shall obtain reports from the Commissioner on any matter connected with the administration of the Corporation.(2)All correspondence between the Corporation and Government or other authority shall be conducted by the Commissioner:Provided that no letter shall be sent to the Government by the Commissioner without intimation to the Mayor, and on such intimation the Mayor may furnish his views, if any, to the Government.
