(1)The Municipality may, at any time, require the Chief Officer, -(a)to produce any record, correspondence, plan or other document, which is in his possession or under his control as the Chief Officer or which is recorded or filed in his office or in the office of any other officer of the Municipality; and(b)to furnish any return, plan, estimate, statement, accounts or statistics relating to the administration of the Municipality.(2)The Municipality may, at any time, call for any extract from any proceedings of any Committee constituted under this Act, and call for a return, statement, accounts or report concerning or connected with any matter which any such Committee is empowered by or under this Act to deal with.(3)Every such requisition, shall be complied with by the Chief Officer or by such Committee without any unreasonable delay and it shall be incumbent on every officer or employee of the Municipality to obey any order made by the Chief Officer in pursuance of such requisition.Powers and Functions of Municipal Corporation
