88. Power of Standing Committee to call for records.
(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.(2)Every such requisition shall be complied with by the Executive Officer without any unreasonable delay and it shall be incumbent on every officer or employee of the Municipal Council to obey any order made by the Executive Officer in pursuance to such requisition.Powers and Functions of President
