Section 27 in The Coimbatore City Municipal Corporation Act, 1981
27. Council's power to call for records of committees.
- The council may, at any time call for an extract from [the proceedings of a" standing committee or a wards committee] [Substituted by Tamil Nadu Municipal Corporation Laws (Amendment and Special Provision) Act. 1994 (Tamil Nadu Act 26 of 1994).] or of any other committee or for any return, statement, account or report connected with any matter with which such committee is empowered to deal, and every such requisition shall be complied with by such committee.
