Section 122(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)The Corporation or the Executive Committee may at any time require the Municipal Commissioner -(a)to produce any record, correspondence, plan or other document Which is in his possession or under his control as Municipal Commissioner or which is recorded on files in his office or in the office of any Corporation officer or servant subordinate to him;(b)to furnish any return, plan, estimate, statement, account or statistics concerning or connected with any matter appertaining to the administration of this Act or the municipal administration of the City;(c)to furnish a report by himself or to obtain from any officer 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 administration of the City.
