Section 27 in The Orissa Municipal Corporation Act, 2003
27. Power of Corporation to call extracts from proceedings etc.
(1)The Corporation may at any time call for extracts from the proceedings of any of its committees or for any return, statement, accounts or report connected with any matter with which such committees is empowered to deal and such committee shall furnish such extracts, returns, statement,accounts or report without any delay.(2)The Corporation may at any time require the Mayor -(a)to produce any record, correspondence, plan or document which is in his possession or under his control as Mayor or which is recorded or filed in his office or in the office or with the employee of the Corporation;(b)to furnish any return, plan, estimate, statement, accounts, or statistics concerning or connected with the Corporation :Provided that the Mayor shall not be bound to comply with any such requisition if he makes a statement that such compliance would, in his opinion, be prejudicial to the public interest or to the interest of the Corporation.(3)Except as otherwise provided, every requisition shall be complied with by the Mayor without unreasonable delay and it shall be incumbent on every Corporation Officer and employee to obey any order made by the Mayor in pursuance of any such requisition.
