(1)The Chief Municipal Officer may refuse to grant a copy of any of the following papers, recording his reasons for so doing :-(i)letters or reports which do not contain a final order affecting the applicant:(ii)any correspondence between the Council and the State Government or a Government Department:(iii)records, the grant of copies of which in the opinion of the Chief Municipal Officer, is detrimental to the interest of the Council;(iv)confidential letter and papers; and(v)extract from documents which, when read out of the context apart from the rest of the file is capable of misrepresenting the final orders passed by the Council.(2)All applications rejected under sub-rule (1) shall be laid before the next meeting of the Council for approval of the Chief Municipal Officer's action.(3)No copy of a letter, received in the Municipal Office, shall be granted without the sanction of the office of issue.
