Section 53(1) in The Punjab Municipal Corporation Act, 1976
(1)The Corporation may at any time require the Commissioner -(a)to produce any record, correspondence, plan or other document which is in his possession or under his control as Commissioner or which is recorded or filed in his office or in the office of any Corporation officer or other Corporation employee subordinate to him;(b)to furnish any return, plan, estimate, statement, account of statistics concerning or connected with any matter pertaining to the administration of this Act or the municipal Government of the City;(c)to furnish a report by himself or to obtain from any Corporation officer or other employee subordinate to him and furnish with his own remarks thereon, a report, upon any subject concerning or connected with the administration of this Act or the municipal Government of the City.
