Section 26 in Chennai City Municipal Corporation Act, 1919
26. Requisitions by council or a committee for commissioner's records.
(1)The council [or a standing committee] [Substituted for 'or a committee constituted under this Act' by section 34 of, and Schedule I to the Madras City Municipal Corporation and Tamil Nadu District Municipalities (Amendment and Extension of term if Office) Act, 1971 (Tamil Nadu Act 22 of 1971).] may at any time require the commissioner-(a)to produce any record, correspondence, plan or oilier document which is in his possession or under his control as commissioner;(b)to furnish any return, plan, estimate, statement, account or statistics connected with the municipal administration;(c)to furnish a report by himself or to obtain from any head of department subordinate to him and furnish, with his own remarks thereon, a report upon any subject, connected with the municipal administration.(2)The commissioner shall comply with every such requisition unless in his opinion immediate compliance therewith would be prejudicial to the interest of the corporation or of the public, in which case, he shall make a declaration in writing to that effect and shall, if required by the council or [the standing committee] [Substituted by Tamil Nadu Act 22 of 1971.], as the case may be, refer the question to the [Mayor] [Substituted for the word 'President' by section 2 of the Madras City Municipal (Amendment) Act, 1933 (Tamil Nadu Act III of 1933).] whose decision shall be final.
