63. Power of President or [Municipality] [Substituted by U.P. Act No. 12 of 1994.] or committee to require report etc., from Executive Officer or Medical Officer of Health.
(1)[President or the] [Inserted by U.P. Act No. 7 of 1949.], [Municipality] [Substituted by U.P. Act No. 12 of 1994.], or any committee of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], may require from the Executive Officer [or Medical Officer of Health] [Inserted by U.P. Act No. 5 of 1932.], -(a)any return, statement, estimate, statistics or other information regarding any matter appertaining to [that branch of the administration of the municipality with which he is concerned] [Inserted by U.P. Act No. 5 of 1932.];(b)a report or explanation on any such matter; and(c)a copy of any record, correspondence or plan or other document which is in his possession or under his control as Executive Officer [or Medical Officer of Health] [Inserted by U.P. Act No. 5 of 1932.] or which is recorded or filed in his office or in the office of any servant subordinate to him.(2)The Executive officer [or Medical Officer of Health] [Inserted by U.P. Act No. 5 of 1932.] shall comply with every requisition made under sub-section (1) without unreasonable delay.
