(1)The Standing Committee may at any time in accordance with the provisions of this Act, rules and regulations made thereunder require the Executive Officer, -(a)to produce any record, correspondence, plan or other document, which is in his possession or under his control or which is recorded or filed in his office or in the office of any officer of the Municipal Council; and(b)to furnish any return, plan estimate, statement, accounts or statistics relating to the administration of the Municipal Council.
