Section 26 in The Coimbatore City Municipal Corporation Act, 1981
26. Requisitions by council or standing committee records.
(1)The council or a standing committee 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;(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 interests 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, as the case may be, refer the question to the Mayor whose decision thereon shall be final.
